47. Devolution [***] [The words 'and delegation' was omitted by Tamil Nadu Panchayats (Third Amendment) Act, 1999 (Tamil Nadu Act 29 of 1999).] of President's functions and filling up of vacancies in the office of President.
(1)When the office of President is vacant, the Vice-President shall exercise the functions of the President until a new President is declared elected and assumes office.(2)If the President has been continuously absent from jurisdiction for more than thirty days or is incapacitated, his functions during such absence or incapacity shall, except in such circumstances [as may be prescribed] [See Rules issued in G O. Ms. No. 178, Rural Development (C4), dated 30th August 1999 at page 617 and published in Part III, S. 1(a), of the Tamil Nadu Government Gazette Extraordinary, dated 1st September 1999.], devolve on the Vice-President.(3)When the office of President is vacant or the President has been continuously absent from jurisdiction for more than thirty days or is incapacitated and there is either a vacancy in the office of Vice-President or the Vice-President has been continuously absent from jurisdiction for more than thirty days or is incapacitated, the functions of the President shall devolve on a member of the Village Panchayat appointed by the Inspector in this behalf, and if no member of the Village Panchayat is available for such appointment, on such person as may be appointed by the Inspector in this behalf.The member of the Village Panchayat or the person so appointed (who shall be called as the temporary President) shall perform the functions of the President subject to such restrictions and conditions as may be prescribed, until a new President or Vice-President is declared elected and assumes office, or either the President or the Vice-President returns to jurisdiction or recovers from his incapacity, as the case may be.(4)Any vacancy in the office of President shall be reported to the [Tamil Nadu State Election Commissioner] [Substituted for the words 'State Election Commissioner' by Tamil Nadu Panchayats (Amendment) Act, 1998 (Tamil Nadu Act 4 of 1998).] by such person and within such time as may be prescribed and the [Tamil Nadu State Election Commissioner] [Substituted for the words 'State Election Commissioner' by Tamil Nadu Panchayats (Amendment) Act, 1998 (Tamil Nadu Act 4 of 1998).] shall arrange for the election of the President.(5)The President shall have power to control and revise the exercise or discharge of any functions devolving on the Vice-President under sub-section (2).
