Section 41A in The Bihar and Orissa Local Self-Government Act, 1885
41A. [ Chairman of Union Committee. [Inserted by Bengal Act 5 of 1908.]
(1)Every Union Committee shall, from time to time, elect one of its members to be Chairman of the Committee.(2)The election of any person to be Chairman of a Union Committee shall be subject to the approval of the District Board.(3)If a Chairman of a Union Committee be not elected within the period prescribed in this behalf by rule made under clause (c) of Section 133 of this Act, the District Board shall appoint a member of the Committee to be Chairman.]
