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State of Tripura - Section

Section 27 in Tripura Municipal Act, 1994

27. Vice-Chairperson.

- (1 ) The Vice-Chairperson shalL in the absence of the Chairperson, preside over the meeting of the Nagar Committee as well as Nagar Panchayat.
(2)The Vice-Chairperson shall, during the absence of the Chairperson for any reason whatsoever, discharge all the duties and exercise all the powers of the Chairperson unless otherwise expressly directed by the Chairperson.
(3)The Vice-Chairperson shall, at any time, perform such other duties or exercise such other powers as may be delegated to him under the provisions of this Act.