Section 20(1) in The Bihar and Orissa Local Self-Government Act, 1885
(1)The members of a Local Board at a meeting shall elect one from among their own number to be Chairman [* *] [The words 'provided that no salaried servant of the Crown shall vote in the election or be eligible for election' repealed by Section 12 of the Bihar Local Self Government (Amendment) Act, 1950 (Bihar Act 40 of 1950).].
