Section 179(6) in Karnataka Panchayat Raj Act, 1993
(6)[ Where the offices of both Adhyaksha and Upadhyaksha are vacant, the Chairman of the Standing Committee on Social Justice shall exercise the powers and perform the duties of the Adhyaksha until the Adhyaksha or Upadhyaksha is duly elected.] [Inserted by Act 37 of 2003 w.e.f. 1.10.2003.]
