Section 168 in The Punjab Panchayati Raj Act, 1994
168. Election of Chairman and Vice-Chairman of Zila Parishad.
- The Deputy Commissioner concerned or any officer appointed by him in this behalf, not below the rank of Extra Assistant Commissioner, shall call the first meeting of the directly elected members of the Zila Parishad including the Chairman of the Panchayat Samitis of the district in the manner prescribed, as soon as the election of all members of the Zila Parishad is notified, to elect the Chairman and Vice-Chairman of the Zila Parishad from amongst the elected members.
