Section 37 in Gujarat Elementary Education Rules, 2010
37. Procedure at the first meeting.
(1)At the first meeting convened under rule 10 the President of the municipality, shall preside until the Chairman has been elected.(2)The President of the municipality so presiding shall not be at liberty to vote upon, or to make any proposition at the meeting unless he himself is a member of the Education Committee.(3)If the President is unable, or for any reason fails to preside over the meeting, the members present shall elect from amongst themselves a Chairman for the meeting. Such Chairman shall preside over the meeting, until the Chairman of the Education Committee has been elected.
