(1)Every meeting of a Panchayat shall be presided over by the President or the Chairman, as the case may be, and, in his absence, by the Vice-President or Vice-Chairman, as the case may be, and in the absence of the President, Chairman, Vice-President and Vice-Chairman, by a member chosen by the members present at the meeting to preside for the occasion.(2)The President or the Chairman, as the case may be, shall preserve order and decide all points of order arising at or in connection with the meetings. There shall be no discussion on any point of order and the decision of the President or Chairman, as the case may be, on any point of order shall be final.(3)A Vice-President, a Vice-Chairman or member presiding for the occasion shall, for that meeting and during the period he presides over it, have all the powers of the President or Chairman, as the case may be.
