Section 3(d) in Assam Panchayat (Constitution) Rules, 1995
(d)Such meeting shall be presided over by the President of the Zilla Parishad or the Mayor of the Municipal Corporation or the Chairperson of the Municipality or the Chairperson of Town Committee as the case may be, and in absence of the President or the Mayor or the Chairperson, the Deputy of respective institution shall preside over such meeting. The President of the Zilla Parishad or Mayor of Municipal Corporation or Chairperson of Municipality or Chair Person to Town Committee or the respective Deputy shall propose the names of the required number of members for approval of the members. If the process fails, the members shall be selected by drawing lots in the manners as under clause (i) of sub-rule (2) of Rule 45.
