(1)After the appointment of the members of the newly constituted Committee, notified under section 19 of the Act, the Government shall notify the first meeting of the Committee, for election of Chairperson. In the said notification the date , place and time of election of Chairperson shall also be specified giving the members one week's clear notice.(2)The meeting shall be presided over by Secretary to Government, Revenue Department, who shall conduct the proceedings for the election of the Chairperson.(3)The name of a candidate to the post of Chairperson shall be proposed by a member, which shall be seconded by another member. The voting shall be by secret ballot.(4)Each member shall have only one vote. The candidate securing highest number of votes shall be declared to have been elected as Chairperson.(5)In case of a tie, the Chairperson shall be selected by draw of lot.(6)Where a dispute arises as to the validity of election of Chairperson, any person interested may within fifteen days of the declaration of the result represent to the Government and the decision of the Government in that regard shall be final.(7)Vice-Chairman of the Committee shall be nominated by the Chairperson or the Government who shall be an expert in administration. management finance and necessarily be of a good reputation and man of integrity and has worked as Member/Chairman of the Committee constituted by the Government for all specific purpose.An ex officio member shall not take part in the election of Chairperson.
