Section 42(5) in Kerala District Administration Act, 1979
(5)A meeting convened under this section shall be presided over by -(a)the President where the motion is against the Vice-President or the Chairman of a Standing Committee ;(b)the Vice-President where the motion is against the President; and(c)a Chairman of Standing Committee in the order of preference mentioned in sub-section (3) of section 28, if the President or the Vice-President, as the case may be, is unable to preside over the meeting as provided in clause (a) or clause (b) due to absence or otherwise:Provided that a Chairman of a Standing Committee shall not be entitled to preside over a meeting under this clause if the motion is against that Chairman.
