Section 272(4) in The Himachal Pradesh Municipal Corporation Act, 1994
(4)[ In the event of both the President and Vice-President of a municipality being suspended under sub-section (1) or sub-section (2), the municipality shall nominate one of the elected members of the municipality who is the senior most in age, to hold the office of President or Vice-President as the case may be, and such shall perform all the duties and exercise all the powers of President or Vice-President, as the case may be, during the period for which suspension continues.] [Sub-section (4) substituted vide Act No.12 of 2010]
