Section 48(4) in Assam Panchayat (Constitution) Rules, 1995
(4)The Officer as under sub-rule (1) shall, immediately after oath taking as under sub-rule (2) of sub-section (1) of Section 32 of the Act, to propose and second names of persons from amongst themselves for election of a President and a Vice-President of theAnchalik Panchayat. The said Officer shall record the name of each I candidate proposed for different offices and shall reject any proposal I if the candidate refuses to stand for election.
