(4)Notwithstanding anything contained in sub-section (3), the President or the Chairman of a Panchayat or the member of a Committee constituted under this Act, who has not made the oath or affirmation as a member, shall be entitled to act as such President, Chairman or member provided he makes the oath or affirmation and takes his seat at the first meeting of the Panchayat which he attends within two months after he is elected or appointed as, or becomes entitled to exercise the functions of the President, Chairman or member, as the case may be.Explanation. - For the purposes of this section -(i)"President" includes a Vice-President exercising the functions of the President under sub-section (1) or sub-section (2) of section 47 and the temporary President appointed under sub-section (3) of that section; and(ii)"Chairman" includes Vice-Chairman exercising the functions of the Chairman under sub-section (1) or sub-section (5) of section 54 or a Revenue Divisional Officer who is ex officio Chairman under sub-section (2) of that section.
