Section 19 in The Bihar and Orissa Local Self-Government Act, 1885
19. Election or appointment of Chairman of District Board.
(1)The members of a District Board at a meeting shall elect one from among their own number to be Chairman [* * *] [The words 'provided that no salaried servant of the Crown shall vote in the election or be eligible for election 'repealed by Section 11 of the Bihar Act 40 of 1950.].(2)Such election shall take place within thirty days from the date of publication of the names of the members in the [Official Gazette] [Substituted by AO for 'Gazette'.] under [subsection 3 of Section 7] [Substituted by the Bihar Act 40 of 1950 for 'Section 9'.], or in the case of a vacancy due to any cause other than the expiry of the term of office of the Chairman, within thirty days from the date of the occurrence of such vacancy.(3)If the members of a District Board fail to elect a Chairman within the period prescribed by sub-section (2) the [State] [Substituted by ALO.] Government may appoint a person not being a salaried servant of the [Government] [Substituted by the ALO for 'Crown'.] to be Chairman.]
