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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Mizoram - Subsection

Section 13(1) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(1)While the office of the Chairman is vacant, the duties of the office shall be performed by the Deputy Chairman or if the office of the Deputy Chairman is also vacant, by such member of the District Council as the Administrator may appoint for the purpose.