Section 1(3) in The U.P. Antarim Zila Parishad (Convening of and Procedure At Meetings) Rules, 1958
(3)In absence from the district of the Adhyaksh or in case of his incapacity to work the Upadhyaksh if so authorized under sub-section (2) of section 7 and the Chief Executive Officer all other cases shall exercise the power and discharge the duteis of the Adhyaksh under sub-section (2) above.
