Section 93(1) in The Bihar Municipal Election Rules, 2007
(1)The District Magistrate or any other officer not below the rank of Deputy Collector authorized by him in this behalf who shall hereinafter be called the Returning Officer for the purpose of Rules 94 to 96, shall call the meeting of the elected Councillors to elect the Chief Councillor and Deputy Chief Councillor for each Municipality in accordance with Section 35 of the Act.Notice of the place, date and time of the meeting shall be issued to the elected Councillors at least seven clear days previous to the day of the meeting.
