37. Terms of office of the Vice Chairperson and other member of the Chairperson-in-Council.
- The Vice-Chairperson or any other member of the Chairperson-in-Council shall hold office until-(a)he cease to be a member of the Municipal Council ;(b)he resigns his office by writing under his hand addressed to the Chairperson in which case the resignation shall take effect from the date of its acceptance; or(c)he is removed from office by a written order of the Chairperson ; or(d)the Chairperson ceases to hold office; or(e)in the case of death of the Chairperson, a newly elected
