Section 69(4) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(4)During the absence of a Secretary of Gram Panchayat or [Chief Executive Officer of Janpad Panchayat or Zila Panchayat] [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).] due to leave, retirement, death, resignation or otherwise the prescribed authority shall, as soon as possible, make such arrangements as he deems fit, for carrying on the office of Secretary of Gram Panchayat or [Chief Executive Officer of Janpad Panchayat or Zila Panchayat] [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).] as the case may be. A person while carrying tin such office shall exercise all powers conferred by this Act or rules made thereunder on the Secretary of Gram Panchayat or [Chief Executive Officer of Janpad Panchayat or Zila Panchayat] [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).] as the case may be.
