11. Collector of the district in case of temporary vacancy.
- If the Collector is disabled from performing his duties or for any reason vacates his office or leaves his district, on dies, his Assistant of highest rank present in the district shall, unless other provision has been made by [the [State] [The words 'the Provincial Government' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] Government], succeed temporarily to his office, and shall be held to be the Collector [***] [The words 'of a district' were repealed by the Amending Act, 1895 (16 of 1895).] under this Act until the Collector resumes charge of his district or until the [ [State] [The words 'the Provincial Government' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] Government], appoints a successor to the former Collector and such successor takes charge of his appointment.An officer whose principal office is different from that of an Assistant Collector, and who is an Assistant Collector for special purposes only, shall not be deemed to be an Assistant for the purposes of this section.
