Section 54(3) in The Himachal Pradesh Panchayati Raj Act, 1994
(3)On the date fixed for the first hearing of case, suit or proceedings the bench formed under sub-section (2), shall, unless the Pradhan or Up-Pradhan is a member of it, choose one of the Panches to be the Chairman of that bench to conduct the proceedings and shall take up and hear case, suit or proceedings, as the case may be, in the prescribed manner.
