(5)[ a meeting convened under the section shall be presided over by, -(a)the President, if the motion is against the Vice-President;(b)the Vice-President, if the motion is against the President;(c)by the Chairman of the Standing Committee in the order of preference mentioned in sub-section (1) of section 162, if the President or the Vice-President is unable to preside over the meeting as provided under clause (a) or clause (b) by reason of his absence from station or otherwise:Provided that where none under this clause also is able to preside over the meeting, also a member elected by the members of the Panchayat President at the meeting from among themselves shall preside over the meeting.
