Section 20(3) in The Bihar and Orissa Local Self-Government Act, 1885
(3)[ If the members of a Local Board fail to elect a Chairman within the aforesaid period of thirty days, the District Board may appoint a person, not being a salaried servant, of the [Government] [Sub-section (4) renumbered as sub-section (3) by the Bihar Local Self Government (Amendment) Act, 1947 (Bihar Act 11 of 1947).] to be Chairman.
