Section 35(3) in Rajasthan Panchayati Raj Act, 1994
(3)In the absence of both the Pramukh and the Up-Pramukh, due either to their offices remaining vacant or otherwise, the powers, functions and duties of the Pramukh shall be exercised, performed and discharged by such elected member of the Zila Parishad and in such manner as the competent authority may direct.
