(1)The resolution of a Parishad shall be given effect to by the President in whom the executive powers of the Parishad shall vest in cases of emergency he may take a necessary action which shall be subject to the approval of the Parishad at its next meeting.(2)[ When the office of the President is vacant the Vice-President of the Parishad shall, for all the purposes of this Act, exercise the powers and perform the functions of the President until the new President is elected.(3)When the office of the President is vacant or the President has been continuously absent from the district for more than fifteen days or is incapacitated for more than fifteen days and there is either a vacancy in the office of the Vice-President or the Vice-President has been continuously absent from the district for more than fifteen days or is incapacitated for more than fifteen days, the powers and functions of the President shall devolve on an elected member of the Parishad from out of a panel of three such members in order of priority nominated by the President in that behalf who shall be the officiating President and shall exercise the powers and perform the functions of the President, subject to such restrictions and conditions as may be prescribed, until the President or Vice-President assumes office on being duly elected or, as the case may be, takes charge of his office.(4)The President shall nominate the panel as referred to in Subsection (3) within a period of one month from the date of the first meeting of the Parishad, failing which, the Parishad shall nominate the panel in its first meeting held after the expiry of the aforesaid period of one month.] [Substituted vide Orissa Act No. 21 of 1995 (O.G.E. No. 1448 dated 21.12.1995).]
