160. Responsibilities, Functions and Powers of the President and Vice-President.
(1)The President of a Mandal Praja Parishad shall,-(a)exercise administrative control over the Mandal Parishad Development Officer for the purposes of implementation of the resolution of the Mandal Praja Parishad;(b)preside over and conduct the meetings of the Mandal Praja Parishad; and(c)have full access to all records of the Mandal Praja Parishad.(2)In case of emergency like floods, fire accidents, earth quakes, epidemics, failure of drinking water supply etc., the President, may, in consultation with the Mandal Parishad Development Officer, direct the execution of any work or the doing of any act which requires the sanction of the Mandal Praja Parishad or any of its committees and the immediate execution or the doing of which is, in his opinion, necessary for the service or safety of the general public, but he shall report the action taken under this section and the reasons therefor to the Mandal Praja Parishad and the concerned Committee at its next meeting:Provided that he shall not direct the execution of any work or the doing of any act in contravention of any order of the Commissioner or the Government.(3)The Vice-President shall perform such responsibilities and functions and exercise such powers of the President as the President may, from time to time, delegate to him in writing.(4)When the office of the President is vacant, the Vice- President of the Mandal Praja Parishad shall perform the responsibilities and functions and exercise the powers of the President until a new President is elected.(5)If the President has been continuously absent from the Mandal for more than fifteen days, or is incapacitated for more than fifteen days, his responsibilities, functions and powers during such absence or incapacity shall devolve on the Vice-President.(6)When the office of the President is vacant or the President has been continuously absent from the Mandal for more than fifteen days or is incapacitated for more than fifteen days and there is either a vacancy in the office of the Vice-president or the Vice-President has been continuously absent from the Mandal for more than fifteen days or is incapacitated for more than fifteen days, the responsibilities, functions and powers of the President shall devolve on a member of the Mandal Praja Parishad, appointed by the Government, in this behalf.The member so appointed shall be styled as the temporary President and he shall perform the responsibilities and functions and exercise the powers of the President subject to such restrictions and conditions as may be prescribed until a new President or Vice-President, assumes office after his election or until the President or the Vice-President, returns to the Mandal or recovers from his incapacity, as the case may be.
