(1)The Up-Pradhan of a Panchayat Samiti shall -(a)in the absence of the Pradhan preside at the meetings of the Panchayat Samiti;(b)exercise such powers and perform such duties of the Pradhan of the Panchayat Samiti as the Pradhan from time to time may subject to the rules made by the Government in that behalf, delegate to him by an order in writing; and(c)pending the election of the Pradhan, or during the absence of the Pradhan from the Panchayat Samiti Area, by reason of leave for a period exceeding thirty days, exercise the powers and perform the duties of the Pradhan.(2)In the absence of both the Pradhan the Up-Pradhan due either to their offices remaining vacant or otherwise, the powers, functions and duties of the Pradhan shall be exercised performed and discharged by such elected member of the Panchayat Samiti and in such manner as the competent authority may direct.
