Section 88(1) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(1)Every Zila Parishad shall have a Chairman and a Vice-Chairman who shall be elected by the Members referred to in clauses (a), (b) and (e) of sub-section (3) of section 86 of the Zila Parishad from amongst themselves in the prescribed manner.[Provided that if a Chairman of the Panchayat Samiti is elected as Chairman of the Zila Parishad, he shall cease to be the Chairman of the Panchayat Samiti from the date his election as Chairman of the Zila Parishad is notified:Provided further that the Chairman of the Zila Parishad so elected shall, notwithstanding anything contained in section 86, be deemed to have been elected as an additional member of the Zila Parishad from the Panchayat Samiti concerned for such period as he remains the Chairman of the Zila Parishad:Provided further that if, on the commencement of the Punjab Panchayat Samitis and Zila Parishads (Amendment) Act, 1963, a person is holding the office of the Chairman of the Panchayat Samiti as well as the office of the Chairman of the Zila Parishad, he shall have the option to resign either office within thirty days from such commencement, and if he fails to exercise such option, he shall on the expiry of such period cease to be the Chairman of the Panchayat Samiti and be deemed to have been elected as an additional member of the Zila Parishad from the Panchayat Samiti concerned for such period as he remains the Chairman of the Zila Parishad.]
