Section 10(i) in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969
(i)Whenever the Chairman of the Samiti finds it necessary, to temporarily leave the Chair, he may call on the Vice-Chairman or the latter's absence, the non-official member from out of a panel of three such members in order of priority nominated by the Chairman, in pursuance of Sub-section (5) of Section 20-A of the Act and in case all such members are absent he may call on any member present there.
