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State of Rajasthan - Section

Section 29 in Rajasthan Panchayati Raj Act, 1994

29. Election of Pramukh and Up-Pramukh.

(1)The elected member of the Zila Parishad shall, as soon as may be, choose two members from amongst themselves to be respectively the Pramukh and Up-Pramukh thereof and so often as there is a casual vacancy in the office of the Pramukh or Up-Pramukh they shall choose another member from amongst themselves to be the Pramukh or Up-Pramukh, as the case may be :Provided that no election shall be held if a vacancy is for a period of less than one month.
(2)The election of the Pramukh or the Up-Pramukh of a Zila Parishad and the filling up of vacancies in the said offices shall be in accordance with such rules as may be made.