18. [ Election of vice-president. [Substituted by Haryana Act No. 33 of 2019, dated 4.9.2019.]
(1)Every Municipal Committee or Municipal Council shall, from time to time, elect one of its elected members to be the vice-president:Provided that if the office of the vice-president is vacated during his tenure on account of death, resignation or no confidence motion, a fresh election for the remainder of the period shall be held.(2)The term of office of the vice-president shall be for a period of five years or for the residue period of his office as a member, whichever is less.]
