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State of Nagaland - Section
Section 38 in Nagaland Village Councils Act, 1978
38. [ [Deleted by Act No. 2 of 2010, dated 18.3.2010.]
***]| 38. Vacation of Office or Chairman.- A member holding the office of the Chairman of an Area Council shall vacate his office : -(1) on ceasing to be a member of the said Council; or(2) when he resigns his seat in writing under his own hand addressed to the Secretary of the Area Council; or(3) when a resolution is passed by the Area Council presided over by the Executive Officer of the Council removing him from office by a vote of two-third of the total membership of the Council. |