Section 165(4) in Andhra Pradesh Panchayat Raj Act, 1994
(4)When the office of the President is vacant the Vice-President of the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall exercise the powers and perform the functions of the President until a new President is elected.
