Section 111(5) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(5)Every meeting shall be presided over by the President, or if he be absent, the Vice-President, and if both the President and Vice-President be absent, by such one of the Councillors present as may be chosen by the meeting to be Chairman for the occasion:[Provided that, no Councillor contesting an election to fill a vacancy in any office shall preside over the meeting held for filling in the vacancy in that office.] [This proviso was added by Maharashtra 43 of 1964, Section 20(b)]
