(1)The Board of Councilors, [in its first meeting under section 50B] [Substituted by the West Bengal Act XLV of 1994, w.e.f. 10.10.1994 for 'whether elected or appointed]. shall elect in accordance with such procedure as may be prescribed, one of its [elected] [Inserted by the West Bengal Act XLV of 1994, w.e.f. 10 10.1994.] members to be the Chairman who shall assume office forthwith [after taking oath of secrecy under section 50A] [Inserted by the West Bengal Act XLV of 1994, w.e.f. 10 10.1994.].
