(1)Every Zilla Panchayat shall,at its first meeting in which a quorum is present,elect in such manner as the State Government may, by Notification specify election of its members to be the Adhakshya and the other member to be the Up-Adhakshya of the Zilla Panchayat.Provided that the members referred to in clause (c) of sub-section (1) of section 50 shall not be eligible for such election,nor shall they have any voting rights thereof.
