Section 32(3) in Rajasthan Panchayati Raj Act, 1994
(3)In the absence of both the Sarpanch and the Up-Sarpanch due either to their offices remaining vacant or otherwise the powers, functions and duties of the Sarpanch shall be exercised performed and discharged by such elected member of the Panchayat and in such manner as the competent authority may direct [:][Substituted by Section 26 of the Rajasthan Panchayati Raj. (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3,5.2000 with effect from 6.1.2000.][Provided that -(i)the Sarpanch shall exercise powers and perform functions and duties under Clauses (d) to (h); or(ii)the Up-Sarpanch shall exercise powers and perform functions and duties in accordance with Sub-Section (2); or(iii)an elected member of the Panchayat empowered to act in accordance with Sub-Section (3) shall exercise power and perform functions and duties of a Sarpanch;Only after seeking prior approval of the Administration and Establishment Committee constituted under Section 55-A if the State Government so directs by notification in the Official Gazette.][Added, by Section 26 of the Rajasthan Panchayati Raj. (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with effect from 6.1.2000.]
