Section 24 in Kerala District Administration Act, 1979
24. Election and te1m of office of President and Vice-President.
(1)The elected members of every district council shall elect (sic) one among them to be the President and an other among them to be the Vice-President.(2)For the election of the President and the Vice-President of a district council, the Government shall nominate an officer not below the rank of a Deputy Secretary to Government as the Returning Officer.(3)It shall be the duty of the Returning Officer to do all such acts and things as may be necessary for effectively conducting the election in the manner' prescribed.(4)If at an election held under sub-section (2) no President or Vice President is elected a fresh election shall be held for electing the President in Vice-President, as the case may be.(5)A President shall be deemed to have vacated his office on the expiry of his term of office as member or on his being sentenced by a criminal court for imprisonment for any offence involving moral delinquency or on his other·wise ceasing to be a member.(6)A Vice-President shall be deemed to have vacated his office-(a)on the expiry of his term of office as member or on his being senenced by a criminal court for imprisonment for any offence involving moral delinquency or his otherwise ceasing to be a member ; or(b)on his election as president.
