Section 10(ii) in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969
(ii)Whenever the Vice-Chairman of a Samiti is presiding over the meeting and he finds it necessary to leave the Chair temporarily, he may call up on the non-official member, from out of a panel of three such members, in order of priority, nominated by the Chairman in pursuance of Sub-section (5) of Section 20-A of the Act and in case, all such members are absent, he may call of any member present there.
