Section 15(2) in The M.P. Reorganisation Act, 2000
(2)As soon as may be after the appointed day, the Legislative Assembly of the successor State of Chhattisgarh shall choose two members of that assembly to be respectively Speaker and Deputy Speaker thereof and until they are so chosen, the duties of the Office of the Speaker shall be performed by such member of the Assembly as the Governor may appoint from the purpose.
