Section 69(2) in The Bihar Panchayat Raj Act, 2006
(2)The Up-adhyaksha shallIn the absence of Adhyaksha of the Zila Parishad preside over the meetings of the Zila Parishad,Exercise such powers and perform such duties of the Adhyaksha as the Adhyaksha may from time to time, and subject to the Rules as may be prescribed, delegate to him by order in writing; andPending the election of an Adhyaksha or during the absence of the Adhyaksha from the district or by reason of the Adhyaksha being on leave for a period exceeding fifteen days exercise the powers and perform the duties of the Adhyaksha:Provided that as soon as the Adhyaksha returns from absence, he will resume the exercise of all such powers and shall start performing all the functions and discharging all the duties of the Adhyaksha.
