Section 21(2) in The Orissa Grama Panchayats Act, 1964
(2)When the office of the Sarpanch falls vacant the Naib-Sarpanch shall for all the purposes of this Act, exercise the powers, discharge the duties and perform the functions of the Sarpanch until a new Sarpanch is elected or nominated, as the case may be, to fill up the vacancy.
