Section 3A(9) in U.P. Consolidation of Holdings Rules, 1954
(9)[ (a) Where the persons nominated by the Collector under sub-rule (8) include the Chairman of the local authority, he shall act as a Chairman of the Consolidation Committee also:Provided that, if the Chairman of the local authority on his nomination as a member of the Consolidation Committee or at any time thereafter refuses to act as Chairman of the Consolidation Committee, or resigns from the office the above provision shall not apply and the members of the committee shall elect the Chairman from amongst themselves.(b)In cases not covered by clause (a), the members of the committee nominated by the Collector, shall elect a chairman from amongst themselves.]
