Section 16 in Khasi Hills Autonomous District (Appointment and Succession of Syiem, Deputy Syiem, Electors and Rangbah Shnong of Mylliem Syiemship) Act, 2007
16. Election and Confirmation of the Rangbah Shnong.
(1)When a vacancy occurs in the office of a Rangbah Shnong, the Syiem or the Acting Syiem shall, on the advice of the Executive Durbar, direct the Khasi male adults/elders of the village/urban Locality concerned to summon a meeting of the heads of households /elders of the village/urban locality or the male adults of the village/urban locality as the case may be, on such date and time as may be fixed by him for the election of a new Rangbah Shnong. Such meeting shall be presided over by the Basan, the Myntri, the Lyngdoh, the Syiem Raid or the Lyngdoh Raid duly authorized by the Syiem or Acting Syiem and his Executive Durbar.(2)The result of the election shall be placed before the Syiem or Acting Syiem and his Executive Durbar for confirmation and upon which shall issue appointment letter or Sanad to the person concerned under such terms and conditions as the Executive Durbar may provide. Such action shall be intimated to the Executive Committee accordingly.(3)A Rangbah Shnong shall be elected only by the recognized Khasi male adults who are the permanent residents of the village or urban locality concerned.(4)The Executive Durbar may determine the necessary qualifications and other matters connected with the post of a Rangbah Shnong.
