(2)The Vice-Chairman shall-(a)exercise such of the powers, perform such of the functions and discharge such of the duties of the Chairman as the Chairman may, from time to time, subject to rules made in this behalf by the State Government, delegate to him by order in writing :Provided that the Chairman may at any time withdraw the powers and functions delegated to the Vice-Chairman ;(b)during the absence of the Chairman, exercise all the powers, perform all the functions and discharge all the duties of the Chairman ; and(c)exercise such other powers, perform such other functions and discharge such other duties as the Panchayat Samiti may, by general or special resolution, direct or as the State Government may, by rules made in this behalf, prescribe.
