Section 45 in Chandigarh Panchayat Election Rules, 1994
45. Election of Chairman of Panchayat Samiti and Zila Parishad.
(1)After the election of directly elected members and representatives of Sarpanches in case of Panchayat is notified by the Government and the above members have taken the oath of affirmation under Section 104 of the Punjab Panchayati Raj Act, 1994 (as extended to the Union Territory, Chandigarh) the Deputy Commissioner or any other Officer appointed by him in this behalf, not below the rank of Extra Assistant Commissioner shall call a meeting as laid down under Section 105 and 168 of the Punjab Panchayati Raj Act, 1994 (as extended to the Union Territory, Chandigarh) after giving seven days notice in Form X to such member to elect Chairman and Vice Chairman of the Panchayat Samiti or Zila Parishad, as the case may be in separate meetings in accordance with the provisions of these rules :Provided that where the seat of Chairman and Vice Chairman of the Panchayat Samiti or Zila Parishad as the case may be is reserved for Scheduled Caste or Women the proposer or seconder shall propose or second the name of the persons belonging to such reserved categories only.(2)Two-third of the total number of members shall constitute a quorum.(3)If at the first meeting there be an quorum as specified in sub-rule (2), the Presiding Officer shall adjourn the meeting.(4)When a meeting is adjourned under sub-rule (3) another meeting shall be convened by the Presiding Officer by giving not less than twenty four hours notice to the members.(5)No quorum shall be necessary for the Second meeting.(6)As soon as the members have assembled at the appointed time and place, the Presiding Officer shall call upon the members present to propose candidates for the two offices and every proposal shall also be seconded by a member. The names of the candidates, their proposers and seconders shall be recorded in Form XI and read out by the Presiding Officer to the members present.(7)If there are two or more such candidates for the seat of Chairman and Vice-Chairman the votes of the members present at the meeting shall be taken by the ballot in Form XII.The copy of the result of the election in respect of Chairman and Vice Chairman of Panchayat Samiti or Zila Parishad as the case may be, shall be immediately sent by the concerned Officer to the Election Commission and the Government and a certified copy of the result may also be given to the elected candidate.
