Section 193(5) in Andhra Pradesh Panchayat Raj Act, 1994
(5)When the office of the Chairperson is vacant or the Chairperson has been continuously absent from the district for more than fifteen days or is incapacitated for more than fifteen days and there is either a vacancy in the office of the Vice-Chairperson or the Vice-Chairperson has been continuously absent from the district for more than fifteen days or is incapacitated for more than fifteen days, the powers and functions of the Chairperson shall devolve on a member of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] appointed by the Government. The member so appointed shall be styled as the temporary chairperson and he shall exercise the powers and perform the functions of the Chairperson subject to such restrictions and conditions as may be prescribed until a new Chairperson or Vice-Chairperson assumes office after his election, or until the Chairperson or the Vice-Chairperson returns to the district or recovers from his incapacity, as the case may be.
