(5)If the Chairman has been continuously absent from jurisdiction for more than thirty days or is incapacitated, his functions during [such absence or incapacity shall] [See Rules issued in G.O. Ms. No. 140, Rural Development (C4), dated 21st July 1999 at page 561 and published in Part III - Section 1(a), of the Tamil Nadu Government Gazette Extraordinary, dated 23rd July 1999.], except in such circumstances as may be prescribed, devolve on the Vice-Chairman.
