Section 76(2) in Haryana Panchayati Raj Election Rules, 1994
(2)The election of the Chairman and Vice-Chairman of a Panchayat Samiti shall be held in the office of the Panchayat Samiti or such other place as may be specified in this behalf by the Sub-Divisional Officer (Civil) [or any other officer authorised by him] [The words inserted by Haryana Gazette LSP III dated 4.2.1995.] who shall convene and preside over the meeting for that purposes.
