Section 20 in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
20. Presiding Member.
(1)The Pramukh and in his absence the Up-Pramukh shall preside over the meetings of Panchayat Samiti, and if both are absent or the Pramukh is absent and the Up-Pramukh is not available, the present members will elect from amongst them one member to preside over the meeting;Provided that if any member present in the meeting of Panchayat Samiti believes that the presiding member has any pecuniary or personal interest in any matter which is under consideration and if motion to that effect may be made, he shall not preside at the meeting during such discussion. Any member of the Panchayat Samiti present at the meeting may be chosen to preside at the meeting during the continuation of such discussion.(2)The special meeting called for removal of the Pramukh of a Panchayat Samiti shall be presided over by the Up-Pramukh, for removal of the Up-Pramukh by the Pramukh and for removal of Pramukh and Up-Pramukh both by any member of the Panchayat Samiti elected from amongst the members present in the meeting.(3)Whenever the Pramukh finds it necessary to leave the chair temporarily during the meeting, he may call on the Up-Pramukh or in his absence some other member to preside.
