(1)Every Anchal Panchayat shall at its first meeting at which a quorum is present elect in the manner prescribed one of its members to be its Pradhan and another member to be its Upa-Pradhan :[Provided that when a person elected as the Adhyaksha or the Upadhyaksha of a Gram Panchayat is also elected as the Pradhan or the Upa-Pradhan of the Anchal Panchayat, such person shall cease to be the Adhyaksha or the Upadhyaksha, as the case may be, of the Gram Panchayat with effect from the date of his election as the Pradhan or the Upa-Pradhan of the Anchal Panchayat.] [Proviso inserted by W.B. Act 15 of 1959.](2)The term of office of the Pradhan and the Upa-Pradhan of the Anchal Panchayat shall be the residue of his term of office as a member of the Anchal Panchayat :Provided that an elected Pradhan or Upa-Pradhan shall continue in office until a new Pradhan or Upa-Pradhan is elected by the newly constituted Anchal Panchayat after a general election.
