Section 3 in Tamil Nadu Village Panchayats (Devolution and Delegation of President's Function) Rules, 1999
3. Absence of the president from his jurisdiction.
- Where the absence of the president from his jurisdiction is within the State of Tamil Nadu and is on business connected with the village panchayat, his functions except to the extent, if any, to which the functions have been delegated to the vice-president, shall not devolve on the said vice-president under sub-section (2) of section 47 of the Act.
