Section 28 in Jammu and Kashmir Panchayati Raj Act, 1989
28. Chairman, Vice-Chairman and Secretary.
(1)Every Block Development Council shall have a Chairman who shall be a person qualified to be elected as a Panch and shall be elected in accordance with the provisions contained in section 41 :Provided that if any of the Panches or Sarpanches is elected as the Chairman of Block Development Council, he shall after being declared elected, vacate his office as Panch or Sarpanch as the case may be.(2)Every Block Development Council shall have a Vice-Chairman who shall be elected by the members of the Block Development Council from amongst themselves.(3)The Block Development Officer shall be the Secretary of the Block Development Council.
