Section 45(1) in Chandigarh Panchayat Election Rules, 1994
(1)After the election of directly elected members and representatives of Sarpanches in case of Panchayat is notified by the Government and the above members have taken the oath of affirmation under Section 104 of the Punjab Panchayati Raj Act, 1994 (as extended to the Union Territory, Chandigarh) the Deputy Commissioner or any other Officer appointed by him in this behalf, not below the rank of Extra Assistant Commissioner shall call a meeting as laid down under Section 105 and 168 of the Punjab Panchayati Raj Act, 1994 (as extended to the Union Territory, Chandigarh) after giving seven days notice in Form X to such member to elect Chairman and Vice Chairman of the Panchayat Samiti or Zila Parishad, as the case may be in separate meetings in accordance with the provisions of these rules :Provided that where the seat of Chairman and Vice Chairman of the Panchayat Samiti or Zila Parishad as the case may be is reserved for Scheduled Caste or Women the proposer or seconder shall propose or second the name of the persons belonging to such reserved categories only.
