Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(6) in The Bihar and Orissa Local Self-Government Act, 1885

(6)If the members of a Local Board fail to elect Vice-Chairman within the aforesaid period of thirty days, the District Board may appoint a person, not being a salaried servant of the Government, to be Vice-Chairman.