Section 122(2) in Haryana Panchayati Raj Act, 1994
(2)The Vice-President shall :-(a)in the absence of the President, preside at the meetings of the Zila Parishad;(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 Government in this behalf, delegate to him by an order in writing;(c)Pending the election of the President, or during the absence of the President, exercise the powers and perform the duties to the President.
