Section 20A(5) in The Orissa Panchayat Samiti Act, 1959
(5)When the office of the Chairman is vacant or the Chairman has been continuously absent from the block 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-Chairman or the Vice-Chairman has been continuously absent from the Block for more than fifteen days or is incapacitated for more than fifteen days, the powers and functions of the Chairman shall devolve on a member of the Samiti from out of a panel of three such members in order of priority nominated by the Chairman in that behalf who shall be the officiating Chairman and shall exercise the powers and perform the functions of the Chairman, subject to such restrictions and conditions as may be prescribed, until a Chairman or Vice-Chairman assumed office on being duty-elected or, as the case may be taken charge of his office.] [Inserted vide Orissa Act No. 16 of 1997 (O.G.E. No. 1565 dated 22.12.1997).]
