Section 177(1) in Karnataka Panchayat Raj Act, 1993
(1)The elected members of the Zilla Panchayat referred to in clause (i) of sub-section (1) of section 159 shall [[within one month from the date of publication of names of members under section 172] [Substituted by Act 17 of 1996 w.e.f. 23.9.1996.], after every general election of member of Zilla Panchayat or on its reconstitution or establishment under this Act or immediately before the expiry of term of office of Adhyaksha and Upadhyaksha] choose two member from amongst them to be respectively Adhyaksha and Upadhyaksha thereof, and so often as there is a casual vacancy in the office of Adhyaksha and Upadhyaksha they shall choose another member from amongst them to be Adhyaksha or Upadhyaksha, as the case may be:Provided that no election shall be held if the vacancy is for a period of less than one month.
