Section 7 in The U.P. Antarim Zila Parishad Act, 1958
7. Upadhyaksh of the Antarim Zila Parishad. -
(1)The person who on April 30, 1958, was a member of the District Planning committee by virtue of his being the President of the District Board shall be and continue to be the Upadhayaksha of the Antarim Zila Parishad:Provided that if there was no such member in the District Planning Committee, the Antarim Zila Parishad shall at its first meeting after its constitution elect one of its members to be the Upadhayaksha.(2)[ The Upadhayaksha shall preside at the meetings of the Antarim Zila Parishad in the absence of the Adhyaksha and shall in case of equality of votes, have a casting vote. He shall also perform such other functions as may be delegated to him by the Adhyaksha or the Antarim Zila Parishad under this Act.] [Substituted by U.P. Act VI of 1961](3)[* * *] [ Deleted by ibid](4)In the case of Varanasi District -(a)the person, who on April 30, 1958 was the President of the Sub-District Board of Bhadohi shall be and continue to be the Atirikta Upadhayaksha of the Antarim Zila Parishad and shall preside at the meetings thereof in the absence of the Adhyaksha and the Upadhyaksh; and(b)unless the context otherwise requires, any reference in this Act or rules framed thereunder to Upadhayaksha shall include reference to the Atirikta Upadhayaksha.
