34. [ Status and term of office of Chairman and Vice-Chairman. [Section 34 were inserted vide Meghalaya Municipal (Amendment) Act 2000 (Act No. 6 of 2000), published in the Gazette of Meghalaya dated 4th April, 2000.]
- Except as otherwise provided in this Act, every Chairman and every Vice-Chairman shall take office immediately after his election or appointment, as the case may be, and shall remain in office until the election or appointment of the Chairman after the next general election.]
