(1)The Councillors shall, in the first meeting under Section 35, [under supervision, direction and control of the State Election Commission, elect] [Substituted 'elect in accordance with such procedure as may be prescribed' by Bihar Act No. 7 of 2011, dated 27.5.2011.] from amongst the Councillors to be the Chief Councillor and Deputy Chief Councillor who shall assume office forthwith after taking the oath of secrecy under Section 24.
