(1)Not withstanding any vacancy in the member ship of the Zilla Panchayat, the Prescribed Authority shall as soon as may be (but before the expiration of of thirty days from the date of publication of the notification under section 55)call a meeting of the members of a Zilla Panchayat at such place and at such time as he may fix for electing an Adhakshya and Up-Adhakshya.(2)The meeting to be held under sub-section (1) shall be called the first meeting of the Zilla Panchayat and may be convened by the Prescribed Authority in such manner as may prescribed.
