Section 25 in The Bihar and Orissa Local Self-Government Act, 1885
25. Meeting of election of Chairman and Vice-Chairman.
(1)On the vacation of office of the Chairman and Vice-Chairman under Section 24, the members present at the meeting shall forthwith elect one of their own number, who is not himself a candidate for the post of Chairman or Vice-Chairman, to preside thereat.(2)The members shall then proceed to elect a Chairman and a Vice-Chairman.(3)If the members fail to elect a Chairman, the Chairman shall be deemed not to have vacated office till a new Chairman is appointed.
