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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Sikkim - Subsection

Section 33(2) in Sikkim Panchayat Act, 1993

(2)In the event of removal of a Sachiva under sub-section (1) or when a vacancy occurs in the office of a Sachiva by resignation, death or otherwise, the Gram Panchayat shall elect one of its members to be the Sachiva and the person so elected shall take office forth with and shall hold such office for the un-expired term of office his predecessor.