Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Meghalaya - Section

Section 36 in Meghalaya Municipal Act, 1973

36. When Government may appoint Chairman.

- Whenever for any cause the offices, of both the Chairman and the vice-Chairman are vacant in any Board the State Government shall appoint any one from amongst the Commissioners and the Chairman to hold office as such temporarily till a chairman is elected.