Section 109(4) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(4)Where at any meeting the Chairman or Vice-Chairman is not present within 30 minutes after the time appointed for holding the meeting, the members present at the meeting shall choose one of the member present and entitled to vote to preside over the meeting, provided that where Chairman/ Vice-Chairman as the case may be attends during the course of such meeting, the Presiding Officer shall vacate the chair and meeting may continue under the Chairmanship of Chairman/Vice-Chairman.
