Section 108ZN(2) in Jammu and Kashmir Panchayati Raj Rules, 1996
(2)As soon as possible but not later than twenty days after oath or affirmation of allegiance under sub-rule (1) is administered or made, the Deputy Commissioner concerned shall call under his presidentship a meeting of all elected members to elect one of its members to be the Chairperson and another member to be the Vice-Chairperson of the District Development Council :Provided that the Deputy Commissioner shall hold such elections under the overall supervision, direction and control of the Election Authority :Provided further that the Government may, by general or special order, allow holding of meeting for the election of Chairperson and Vice-Chairperson under this sub-rule after the period prescribed under this sub-rule but not later than one month from declaration of result of election of the elected members of the District Development Council under the following circumstances : -(i)if it is not possible to convene meeting within the period prescribed under this sub-rule due to natural calamities; and(ii)if it is not possible or desirable to hold meeting within the period prescribed under this sub-rule due to severe law and order problem;
