Section 69 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
69. Chairman and Vice-Chairman of Committees and their terms.
(1)Each Committee specified in sub-section (1) of Section 64 other than the Karya Samiti and the Vitta Samiti shall at its first meeting to be presided over by the Adhyaksha elect one of its members to be its Chairman and another member to be its Vice-Chairman.(2)The Vitta Samiti shall elect at its first meeting by resolution one of its members to be its Vice-Chairman.(3)In the event of a tie the Adhyaksha shall have a casting vote but shall otherwise have no vote in presiding over the Committee under subsection (1).(4)The term of each elected Chairman and Vice-Chairman shall be one year from the date of election, provided that in the event of a vacancy arising in the office of elected Chairman and Vice-Chairman by reason of death, resignation or otherwise, a new Chairman or Vice-Chairman shall be elected for the remainder of the term of the out gone Chairman or Vice-Chairman.
