(1)The members of a Standing Committee shall elect, in such manner as may be prescribed, a chairman to be called President, from among themselves :Provided that the Sabhadhipati shall be the ex-officio President of the FInance, Audit and Planning Committee.(2)The Secretary of the Zilla Parished shall act as the Secretary to all Standing Committees ;Provided that a Standing Committee may select, in such manner as determined by the President, one of the members referred to in clause (d) of sub-section(2) of section 152 to act as the Secretary to such Standing Committee only.(3)The Secretary to each Standing Committee shall, in consultation with the President, convene the meeting of that Standing Committee.(4)The President shall be paid out of the Zilla Parishad fund such sitting fees, and shall be entitled to leave of absence for such period or periods, and on such term and conditions, as the State Government may, by order direct or may, by rules, made in this behalf, prescribe.(5)Notwithstanding anything contained in this Act, the State Government may, by an order in writing, remove the President from his office if, in its opinion, he holds any office of profit or carries on or is associated with any business, profession or calling in such manner that shall, or is likely to, interfere with the exercise of his powers, due performance of his functions or due discharge of his duties ;Provided that the State Government shall, before making any such order, give the person concerned an opportunity of making representation against the proposed order.
