(2)The Vice-President shall,(a)Exercise such of the powers, perform such of the functions and discharge such of the duties of President as the President may, from time to time subject to rule made in this behalf by the Government, delegate to him order in writing:Provided that the President may at any time withdraw all or any of the powers, functions and duties so delegated to the Vice-President.(b)During the absence of the President, excise all the powers perform all the functions and discharge all the duties of the President with the approval of the President of the Gaon Panchayat.(c)Exercise such other powers, performs such other functions and discharge such other duties as the Gaon Panchayat may, by general or special resolution, direct or as the Government may, by rules made in this behalf prescribe.(d)exercise all the powers, perform all the functions and discharge all the duties of the President as provided under sub-section (1) of Section 13, if the President be removed, and or dies or resigns, till the office of the President is filled up in the manner as provided under sub-section (1) (b) of section 6.
