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State of Punjab - Section

Section 105 in The Punjab Panchayati Raj Act, 1994

105. Elections of Chairman and Vice-Chairman and term of office.

- The Deputy Commissioner concerned, or any officer appointed by him in this behalf, not below the rank of an Extra Assistant Commissioner, shall call the first meeting of the Panchayat Samiti in the manner prescribed, as soon as the election of all members of the Panchayat Samiti is notified , to elect the Chairman and Vice-Chairman from amongst the elected members.