Section 44(1) in Karnataka Panchayat Raj Act, 1993
(1)Every Grama Panchayat shall, [within one month from the date of publication of names of elected members under sub-section (8) of section 5] [Substituted by Act 29 1997 w.e.f. 20.10.1997.], [or immediately before the expiry of term of office of Adhyaksha and Upadhyksha] [Inserted by Act 8 of 2000 w.e.f. 3.4.2000.] choose two members of the Grama Panchayat to be respectively Adhyaksha and Upadhyaksha. In the event of occurrence of any vacancy by reason of death, resignation, removal or otherwise in the office of Adhyaksha or Upadhyaksha, the Grama Panchayat shall choose another member to be the Adhyaksha or the Upadhyaksha, as the case may be.
