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State of Jharkhand - Section

Section 28 in Jharkhand Municipal Act, 2011

28. Election of Deputy Mayor and Vice-Chairperson.

- The elected councillors shall in a meeting of the council elect in accordance with such procedure as may be prescribed by the State Government one from amongst themselves to be the Deputy Mayor or the Vice-Chairperson, who shall assume office forthwith after taking the oath of secrecy.