(1)The Gram Sabha, presided over by a nominee of the Chairman, shall, on a date to be fixed by the Chairman, of which due notice shall be given to the Gram Sabha, proceed to elect its President.(2)On the date so fixed the presiding officer shall assess the consensus of opinion of the Gram Sabha and shall, if possible, get the President elected without any contest.(3)If the presiding officer fails to get a President elected unanimously, he shall adjourn the meeting for fifteen days and in the meantime, shall try to form public opinion in favour of an unanimous election, if, again on the adjourned date an unanimous election of the President is not possible, he may declare one of the candidates elected on the basis of the general concensus in favour of that candidate.(4)In case it is not possible to ascertain the general concensus in favour of a particular candidate, one of them may be elected as a President by drawing a lot.(5)The Gram Sabha shall maintain a Proceeding Book in which proceedings of all the meetings shall be recorded and duly signed by the President of the meeting.
