Section 141(6) in Karnataka Panchayat Raj Act, 1993
(6)[ Notwithstanding anything contained in this Act where a meeting is convened to consider a motion expressing want of confidence,-(i)in the Adhyaksha, it shall be presided over by the Upadhyaksha,(ii)in the Upadhyaksha, it shall be presided over by the Adhyaksha,(iii)in both the Adhyaksha and Upadhyaksha, it shall be presided over by a member elected from amongst the elected members present at the meeting.]
