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State of Tamilnadu - Section

Section 51 in Tamil Nadu Panchayats Act, 1994

51. Election of Vice-Chairman of Panchayat Union Council.

(1)The Vice-Chairman shall be elected by the Panchayat Union Council from among its elected members in accordance with such procedure as may be prescribed.
(2)If at an election held under sub-section (1), no Vice-Chairman is elected, a fresh election shall be held for electing a Vice-Chairman.