(1)The directly elected members of every Zilla Parishad shall, at its first meeting at which a quorum is present, elect in the prescribed manner, one of its directly elected members to be the Sabhadhipati and another member to be the Sahakari Sabhadhipati of the Zilla Parishad :Provided that a member shall not be eligible for such election unless he declares in writing that on being elected he shall be a whole time functionary of his office and that during the period for which he holds or is continuing to hold such office he shall not hold any office of profit and shall not carry on or be associated with any business, profession or calling in such manner that shall , or is likely to, interfere with due exercise of his powers, due performance of his functions or due discharge of his duties.
