Section 35(2) in Rajasthan Panchayati Raj Act, 1994
(2)The Up-Pramukh shall -(a)in the absence of the Pramukh, preside over the meetings of the Zila Parishad;(b)exercise such powers and perform such duties of the Pramukh as the Pramukh may, from time to time, subject to such rules as may be made, delegate to him by order in writing; and(c)pending the election of the Pramukh or during the absence of the Pramukh from the district, or by reason of leave for a period exceeding thirty days, exercise the powers and perform the duties of the Pramukh.
