(1)The elected members of the Nagar Panchayat shall elect, in of accordance with such procedure as may be prescribed, one of its members to be the Chairperson who shall assume office forthwith. [after taking oath or affirmation of his allegiance to the Constitution of India in such manner as may be prescribed.] [lnserted by The Tripura Municipal (Amendment) Act, 2000. w.e.f 6. 10.2000.](2)If the elected members of the Nagar Panchayat fail to elect a Chairperson in the manner prescribed, the State Government shall appoint by name one of such elected members to be the Chairperson.(3)In the case of any causal vacancy in the office of the Chairperson caused by death, resiganation, removal or otherwise, the elected members shall, in accordance with such prececlure may be prescribed, elect one of the elected members to fill up the vacancy.
