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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Mizoram - Subsection

Section 36(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(2)If for any reason the Chairman is unable to carry out his duties the Deputy Chairman and in the absence of the Deputy Chairman a member from among the panel of Chairman nominated by the Chairman shall perform those duties for the period determined by the Chairman.