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 92] [Entire Act]

State of Himachal Pradesh - Subsection

Section 92(4) in Himachal Pradesh Municipal Election Rules, 2015

(4)If the no-confidence motion is carried out with the support of majority of elected members present and voting at such special meeting, the quorum of which is not less than one half of its total elected members, the President or Vice-President, as the case may be, shall be deemed to have vacated his office.