(a)The prescribed authority shall at the earliest possible after every election, call a meeting of elected members and Mukhia, and in the meeting so called; The Gram Panchayat shall, subject to the provisions of sub-section (c) and (d), elect by a majority of votes an Up-Mukhia from amongst its elected members.(b)Mukhia of the Gram Panchayat shall not be a voter in election of Up- Mukhia, but in case of equality of votes he may exercise casting vote.(c)If the Up-Mukhia becomes a member of any house of Parliament or a member of the State Legislature or Chairman or Vice Chairman of any Cooperative Society, then as regards him it shall be deemed that he has vacated his post from the date on which he has become a member or Chairman/Vice Chairman, as the case may be, and it shall be deemed that a casual vacancy has occurred in the office for the purposes of section 63.(d)the posts of Up-Mukhia in General Areas as well as in the Scheduled Areasshall be kept unreserved or shall be dealt with in accordance with the provisions made by the State Government.
