Section 20 in The Bihar and Orissa Local Self-Government Act, 1885
20. Election or appointment of Chairman of Local Board.
(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*] [The words 'provided that no salaried servant of the Crown shall vote in the election or be eligible for election' repealed by Section 12 of the Bihar Local Self Government (Amendment) Act, 1950 (Bihar Act 40 of 1950).].(2)The election of a Chairman of a Local Board shall take place within thirty days from the date of the publication of the names of the members of the Local Board in the [Official-Gazette] [Substituted by the AO for 'Gazette'.] under [sub-section] [Substituted by the Bihar Local Self Government (Amendment) (Bihar Act 40 of 1950) for 'subsection (2)'.] (2) of Section 10, or in the case of a vacancy due to any cause other than the expiry of the term of office of the Chairman, within thirty days from the date of the occurrence of such vacancy.[* * *] [Sub-section (3) repealed by the Bihar Local Self Government (Amendment) Act, 1947 (Bihar Act 11 of 1947).](3)[ If the members of a Local Board fail to elect a Chairman within the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.
