Section 32 in The Gujarat Municipalities Act, 1963
32. Election of President and Vice-President.
- [(1) After a general election to a municipality the Collector shall call the first general meeting of the municipality for the election of the President and the Vice-President within the prescribed period.] [Sub-section (1) was substituted for original by Gujarat 17 of 1993, section 14 (i).](2)The meeting called under sub-section (1) shall be presided over by the Collector or such officer as the Collector may by order in writing appoint in this behalf. The procedure of the meeting shall be as prescribed by rules made by the State Government and the Collector or such officer shall have such powers as may be prescribed by the said rules but shall not have the right to vote.(3)No business other than [* * * * *] [The words 'the determination of the term of office of the president and vice-president and' were deleted, by Gujarat 17 of 1993, section 14 (ii).] the election of the president and the vice-president shall be transacted at such meeting.(4)If in the election of the president or the vice-president there is an equality of votes, the result of the election shall be decided by lot to be drawn in the presence of the Collector or the officer presiding in such manner as the Collector or as the case may be, the officer may determine.
