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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Meghalaya - Subsection

Section 38(2) in Meghalaya Municipal Act, 1973

(2)During the vacancy in the office of Vice-Chairman, or the absence of Vice-Chairman on leave or otherwise, the Chairman may, by an order in writing, delegate and of his functions to any Commissioner of the municipality till the Vice-Chairman resumes office or a new Vice-Chairman is elected or appointed, as the case may be:Provided that every such order shall be communicated to the Municipal Board at the next meeting.