Section 7(1) in The U.P. Antarim Zila Parishad Act, 1958
(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.
