21. Motion of no-confidence against [***] [Omitted 'President or' by Haryana Act No. 33 of 2019, dated 4.9.2019.] Vice-President.
- A motion of no-confidence against the [***] [Omitted 'President or' by Haryana Act No. 33 of 2019, dated 4.9.2019.] Vice-President may be made in accordance with the procedure laid down in the rules.(2)The Deputy Commissioner or such other officer not below the rank of an Extra Assistant Commissioner, as the Deputy Commissioner may authorise, shall convene a meeting for the consideration of the motion referred to in sub- section (1), in the manner laid down in the rules, and shall preside at such meeting.(3)[ If the motion is carried with the support of not less than twothirds of the elected members of the committee, the vice-president shall be deemed to have vacated his office.(4)If a no confidence motion is passed against the vice-president, the Sub-Divisional Officer (Civil) of the area in which the municipality is situated or any other officer not below the rank of Extra Assistant Commissioner authorized by the Deputy Commissioner shall henceforth exercise the powers and discharge the functions of the vice-president till the vice-president is elected.] [Substituted by Haryana Act No. 33 of 2019, dated 4.9.2019.](5)A meeting referred to in sub-section (2) shall be presided over by the Deputy Commissioner or the officer authorised by him, but neither he nor such officer shall have the right to vote at such meeting.
