Section 95(3) in The Himachal Pradesh Panchayati Raj Act, 1994
(3)The Chairman shall be the ex-officio Member and Chairman of the General Standing Committee and the Finance, Audit and Planning Committee. The Vice-Chairman shall be the ex-officio Member and Chairman of the Social Justice Committee. The other Standing Committees shall elect the Chairman from amongst themselves:Provided that if the Vice-Chairman of the Zila Parishad acts as the Chairman of the Zila Parishad, the members of the Social Justice Committee or any other Standing Committee of which the Vice-Chairman of the Zila Parishad, is the ex-officio member and Chairman, shall elect its Chairman from amongst themselves.
