34. Status and tenure of office of Chairman and Vice-Chairman.
(1)Notwithstanding anything contained in section 11, every Chairman or Vice-Chairman appointed under the preceding section if not already a Commissioner of the Municipal Board of which he shall have been appointed Chairman or Vice-Chairman, shall, from the date of appointment, during the term of his .office, enjoy subject to the provisions of section 45 all the rights and privileges and be subject to all liabilities and disabilities of a Commissioner of the Municipal Board to which such appointment relates.(2)Except as otherwise provided in this Act, every Chairman and every Vice-Chairman whether appointed or elected, shall hold office from the date of his appointment or election to the date of the election or appointment of the Chairman of the Board after the next general election, including the former but excluding the latter of these dates, and shall be eligible for re-appointment or re-election.
