Section 11 in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969
11.
If the office of the Chairman and Vice-Chairman of the Samiti are vacant, the duties assigned to them, under Rules 3 and 4, shall be performed by the non-official member from out of 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.
