Section 180(6) in Karnataka Panchayat Raj Act, 1993
(6)[ Notwithstanding anything contained in this Act, where a meeting is convened to consider a motion expressing want of confidence,-(i)in the Adhyaksha, it shall be presided over by the Upadhyaksha;(ii)in the Upadhyaksha, it shall be presided over by the Adhyaksha;(iii)in both the Adhyaksha and the Upadhyaksha, it shall be presided over by a member elected from amongst the elected members present at the meeting.]
