Section 34(1) in Rajasthan Panchayati Raj Act, 1994
(1)The Up-Pradhan of a Panchayat Samiti shall -(a)in the absence of the Pradhan preside at the meetings of the Panchayat Samiti;(b)exercise such powers and perform such duties of the Pradhan of the Panchayat Samiti as the Pradhan from time to time may subject to the rules made by the Government in that behalf, delegate to him by an order in writing; and(c)pending the election of the Pradhan, or during the absence of the Pradhan from the Panchayat Samiti Area, by reason of leave for a period exceeding thirty days, exercise the powers and perform the duties of the Pradhan.
