Section 41(4) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
(4)If at a meeting the Chairman of the Committee is absent, its Vice-Chairman and if the Vice-Chairman is also absent the person who is elected by the members present, other than the co-opted members, if any out of themselves, shall preside at the meeting. He shall perform all the duties and may exercise all the powers and be subject to all the obligations of the Chairman while so presiding.
