Section 67(1) in The Bihar Panchayat Raj Act, 2006
(1)Under the supervision, control and direction of the State Election Commission, the elected members of the Zila Parishad referred to in clause (a) of sub-Section (1) of Section 63, as soon as may be, elect two members from amongst them to be respectively Adhayaksha and Up-Adhayaksha thereof, and if casual vacancy is caused in the office of Adhayaksha or Up-Adhayaksha, they shall elect another member from amongst them to be Adhayaksha or Up-Adhayaksha as the case may be.
