(6)If the Vice-Chairman also has been continuously absent from jurisdiction for more than thirty days or is incapacitated or if the office of Vice-Chairman is vacant, the Chairman may, by an order in writing, delegate any of his functions to any member of the Panchayat Union Council who shall be called "Chairman Delegate" during the period of delegation:Provided that -(i)when an order of delegation made under this sub-section is in force, no further orders of delegation of any function shall be made in favour of any member other than the member in whose favour the order in force was made;(ii)no delegation under this sub-section shall be made for any period exceeding in the aggregate ninety days in any year without the special sanction of the Panchayat Union Council; and(iii)every order made under this sub-section shall be communicated to the Panchayat Union Council at its next meeting.
