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Union of India - Section

Section 182 in Constitution of India, 1950

182. The Chairman and Deputy Chairman of the Legislative Council.

- The Legislative Council of every State having such Council shall, as soon as may be, choose two members of the Council to be respectively Chairman and Deputy Chairman thereof and, so often as the office of Chairman or Deputy Chairman becomes vacant, the Council shall choose another member to be Chairman or Deputy Chairman, as the case may be.