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