10. Election of Deputy Speaker. - For purpose of the election of a Deputy Speaker, the Speaker shall fix a date -

(i) in the case of an election to the office, following a general election not later than seven days from the date of the Speaker's election; and

(ii) in the case of an election at any other time when a vacancy occurs not later than seven days from the date of the first meeting of the Assembly after the occurrence of vacancy.

The procedure for the election shall be the same as that in respect of the election of the Speaker except that the Speaker or in his absence such person as may be determined by the Rules of Procedure of the Assembly or if no such person is present, such other person as may be determined by the Assembly shall preside when the election is held.