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  • Indian Laws constitution
  • The Chairman and Deputy Chairman of the Legislative Council Article-182

Constitution of India, 1949

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Article Description
182 The Chairman and Deputy Chairman of the Legislative Council

The Legislative Council of every State having such Council shall, as soon as may be, choose two members of the Council to be respectively Chairman and Deputy Chairman thereof and, so often as the office of Chairman or Deputy Chairman becomes vacant, the Council shall choose another member to be Chairman or Deputy Chairman, as the case may be.











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