Section 40(1) in The Bihar Panchayat Raj Act, 2006
(1)Under the supervision, control and direction of the State Election Commission:-(a)The elected members of the Panchayat Samiti referred to in clause (a) of sub-section (1) of Section 36 shall, as soon as may be, elect two members from among themselves to be the Pramukh and Up-Pramukh respectively of the Panchayat Samiti;(b)If any subsequent vacancy is caused in the office of Pramukh or Up-Pramukh, the elected members of the Panchayat Samiti shall elect another member from among themselves to be the Pramukh or Up-Pramukh as the case may be :Provided that no such election shall be held if the vacancy is for a period of less than one month.
