19. Vice-chairman.-
(1) A district board or local board may elect one of its members to be vicechairman.
(2) A vice-chairman so elected shall hold office for such term as the board may, by rule, fix.
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19. Vice-chairman.- (1) A district board or local board may elect one of its members to be vicechairman. (2) A vice-chairman so elected shall hold office for such term as the board may, by rule, fix. |
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