Section 32 in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
32. Presiding Member.
(1)The Adhyaksh and in his absence the Up-Adhyaksh shall preside over the meetings of Zila Parishad, and if both are absent or the Adhyaksh is absent and the Up-Adhyaksh is not available, the present members will elect from amongst them one member to preside over the meeting.Provided that if any member present in the meeting of Zila Parishad believes that the presiding member has any pecuniary or personal interest in any matter which is under consideration and if motion to that effect may be made, he shall not preside at the meeting during such discussion. Any member of the Zila Parishad present at the meeting may be chosen to preside at the meeting during the continuation of such discussion.(2)The special meeting called for removal of the Adhyaksh of a Zila Parishad shall be presided over by the Up-Adhyaksh, for removal of the Up-Adhyaksh by the Adhyaksh and for removal of Adhyaksh and Up-Adhyaksh both by the District Magistrate.(3)Whenever the Adhyaksh finds it necessary to leave the chair temporarily, he may call on the Up-Adhyaksh or in the latter's absence some other member to preside.
