Section 3A(5) in U.P. Consolidation of Holdings Rules, 1954
(5)In cases in which the Consolidation Committee is elected by one Land Management Committee only, the Chairman of the Land Management Committee, if elected as a member of the Consolidation Committee shall act as a Chairman of the Consolidation Committee. In other cases, after the Settlement Officer, Consolidation, has made nominations, if any, of members as laid down in sub-rule (1) the Committee shall elect a Chairman from amongst its members.
