(2)The Vice-Chairman shall-(a)in the absence of the Chairman preside over meetings of the Panchayat Samiti;(b)exercise such of the powers and perform such of the duties of the Chairman as the Chairman from time to time may, subject to the rules made by the Government in this behalf, delegate to him by an order in writing ; and(c)pending the election of Chairman or during the absence of the Chairman, exercise the powers and perform duties of the Chairman.
