56. Election of Chairman and Vice-Chairman of District Panchayat.
(1)The elected members of the District Panchayat shall, as soon as may be, elect two members from among themselves, to be respectively the Chairman and Vice-Chairman.(2)The provisions of [sub-section (2) of section 50, sub-section (2) of section 51 and sections 52,53 and 54] [Substituted for the expression 'sections 52,53 and 54' by Tamil Nadu Panchayats (Third Amendment) Act, 1999 (Tamil Nadu Act 29 of 1999).] shall, as far as may be, apply in relation to the office of the Chairman and Vice-Chairman of District Panchayat, as they apply in relation to the office of the Chairman and Vice-Chairman of Panchayat Union Council and any reference to Panchayat Union Council or Commissioner in the said sections shall be deemed to be a reference to the District Panchayat or [Secretary] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).], as the case may be, in so far as it applies to the office of Chairman and Vice-Chairman of District Panchayat.
