Section 28(3) in Kerala District Administration Act, 1979
(3)When the office of the President is vacant and there is either a vacancy in the office of the Vice-President or the Vice-President is continuously absent from jurisdiction for more than fifteen days or is incapacitated, the functions of the President shall, except in such circumstances as may be prescribed devolve on the Chairmen of the Standing Committees in the following order of preference, namely:-(a)Finance Standing Committee;(b)Development Standing Committee;(c)Welfare Standing Committee;(d)Public Works Standing Committee;(e)Education Standing Committee.
