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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(2) in Tamil Nadu Village Panchayats (Devolution and Delegation of President's Function) Rules, 1999

(2)The president may delegate his any function to a member only when there is vacancy in the office of vice-president or when the vice-president is away from the jurisdiction of the village panchayat for more than thirty days or incapacitated.