Section 4(12) in The U.P. Antarim Zila Parishad Act, 1958
(12)If a person holding the office of Upadhyaksha is elected as Adhyaksha or if a vacancy is caused in the office of the Upadhayaksha for any other reasons, the Upadhyaksha shall be elected by the members entitled to vote and in the same manner as at the election of an Adhyaksha.
