(1) The Chairperson of the Nagar Panchayat or of the Council, as the case may be, if he is a member of any committee, shall be ex officio , Chairperson, thereof. (2) The Vice-Chairperson of the Nagar Panchayat or of the Council, as the case may be, if appointed a member of any committee of which the Chairperson is not a member, shall be ex officio Chairperson thereof. (3) When neither the Chairperson nor the Vice-Chairperson of Nagar Panchayat or of a Council, as the case may be, is a member of a committee, the Chairperson of such committee shall be nominated by the Chairperson of the Nagar Panchayat or of the Council, as the case may be.Open in Lexace · Ask the AI about this section
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