(3)In case of such a meeting for the lection of the chairman, the Vice-Chairman shall preside unless he is himself a candidate for election as Chairman or for other reasons intimates to the Deputy Commissioner or the Sub-Divisional Officer, as the case may be, in writing his inability to preside. In such an event any Commissioner who is not a candidate for office of the Chairman as may be nominated in the form prescribed in the Third Schedule by the Deputy Commissioner or the Sub-Divisional Officer, as the case may be, shall preside.
