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[Cites 0, Cited by 5] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(1) in The Haryana Municipal Act, 1973

(1)Every Municipal Committee or Municipal Council shall, from time to time, elect one of its elected members to be the vice-president:Provided that if the office of the vice-president is vacated during his tenure on account of death, resignation or no confidence motion, a fresh election for the remainder of the period shall be held.