189. Responsibilities, functions and powers of "Chairperson" and "Vice-Chairperson" of the Zilla Praja Parishad.
(1)The "Chairperson" of Zilla Praja Parishad shall,-(a)exercise administrative control over the Chief Executive Officer for the purposes of implementation of the resolutions of the Zilla Praja Parishad or any Standing Committee thereof;(b)preside over and conduct the meetings of the Zilla Praja Parishad;(c)have full access to all records of the Zilla Praja Parishad.(2)The "Vice-Chairperson" shall perform such responsibilities, functions and exercise such powers of the "Chairperson" as the "Chairperson" may, from time to time delegate to him in writing.(3)When the office of the "Chairperson" is vacant, the "Vice-Chairperson" of the Zilla Praja Parishad shall perform such responsibilities, functions and exercise such powers of the "Chairperson" until a new "Chairperson" is elected.(4)If the "Chairperson" has been continuously absent from the district for more than fifteen days or is incapacitated for more than fifteen days his responsibilities, functions and powers during such absence or incapacity shall devolve on the "Vice-Chairperson".(5)When the office of the "Chairperson" is vacant or the "Chairperson" 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-Chairperson" or the "Vice-Chairperson" has been continuously absent from the district for more than fifteen days or is incapacitated for more than fifteen days, responsibilities, functions and the powers of the "Chairperson" shall devolve on a member of the Zilla Praja Parishad, appointed by the Government:The member so appointed shall be styled as the temporary "Chairperson" and he shall perform responsibilities, functions and exercise powers of the "Chairperson" subject to such restrictions and conditions as may be prescribed until a new "Chairperson" or "Vice- Chairperson" assumes office after his election or until the "Chairperson" or the "Vice-Chairperson" returns to the district or recovers from his incapacity as the case may be.(6)It shall be the duty of the "Chairperson" or the person for the time being performing responsibilities, functions and exercising the powers of the "Chairperson" to convene the meetings of the Zilla Praja Parishad so that atleast one meeting of the Zilla Praja Parishad is held in every ninety days. If the "Chairperson" or such person fails to discharge that duty with the result, that no meeting is held within the said period of ninety days or within thirty days following such period, he shall with effect from the date of expiration of thirty days aforesaid cease to be the "Chairperson" or as the case may be, cease to perform the responsibilities, functions and exercise the powers of the "Chairperson" unless such cessation has otherwise occurred before that date, and for a period of one year from that date he shall not be eligible to be elected as "Chairperson" or to perform the responsibilities, functions and exercise the powers of the "Chairperson":Provided that in reckoning any such period of ninety days or the period of thirty days following such period as the case may be, referred to above any public holiday shall be excluded.(7)Where the District Collector is satisfied that the "Chairperson" or the person for the time being performing the responsibilities, functions and exercising the powers of the "Chairperson" has ex-facie ceased to be the "Chairperson", or as the case may be ceased to perform responsibilities, functions and exercise the powers of the "Chairperson" under sub-section (6) he shall forthwith intimate that fact by registered post to the "Chairperson" or such person.
