Section 138(1) in Karnataka Panchayat Raj Act, 1993
(1)The elected members of the Taluk Panchayat referred to in clause (i) of sub-section (1) of section 121 shall [[within one month from the date of publication of names of members under section 133] [Substituted by Act 17 of 1996 w.e.f. 23.9.1996.] after every general election of Members of Taluk Panchayat or on its reconstitution or establishment under this Act or immediately before the expiry of the term of office of Adhyaksha and Upadhyaksha] choose two members from amongst them to be respectively Adhyaksha and Upadhyaksha thereof, and so often as there is a casual vacancy in the office of Adhyaksha and Upadhyaksha they shall choose another member from amongst them to be Adhyaksha or Upadhyaksha, as the case may be:Provided that no election shall be held if the vacancy is for a period of less than one month.
