Section 56(2) in The Manipur Panchayati Raj Act, 1994
(2)The Up-Adhyaksha shall-(a)in the absence of the Adhyaksha, preside over the meetings of the Zilla Parishad;(b)exercise such powers and perform such duties of the Adhyaksha as the Adhyaksha from time to time may, subject to the rules as may be prescribed delegate to him by order in writing; and(c)pending the election of the Adhyaksha or during the absence of the Adhyaksha from the district, or by reason of leave for a period exceeding thirty days, exercise the powers and perform the duties of the Adhyaksha.
