Section 20(1) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
(1)The Pramukh and in his absence the Up-Pramukh shall preside over the meetings of Panchayat Samiti, and if both are absent or the Pramukh is absent and the Up-Pramukh is not available, the present members will elect from amongst them one member to preside over the meeting;Provided that if any member present in the meeting of Panchayat Samiti believes that the presiding member has any pecuniary or personal interest in any matter which is under consideration and if motion to that effect may be made, he shall not preside at the meeting during such discussion. Any member of the Panchayat Samiti present at the meeting may be chosen to preside at the meeting during the continuation of such discussion.
