(6)The members of each committee shall elect from amongst themselves the Chairman of the committee:Provided that-(a)where the President and Vice-President both are members of any such committee, the President, shall be the ex-officio Chairman of such committee and if he declines to hold the office, the Vice-President shall be the ex-officio Chairman of the committee, unless he also declines to hold the office, and(b)where only one of them is a member thereof he shall be the ex-officio Chairman of the committee, unless he declines to hold the office.(c)a person who is not a member of the panchayat shall not be eligible to be Chairman of any committee.Provided further that where the person so elected as Chairman of the Education Committee is also the President of the panchayat or at any time after his election as Chairman is elected as such President, he shall not be eligible to continue as the Chairman of the committee, unless he chooses to vacate the office of such President and accordingly vacates that office.
