Section 6(5) in The Maharashtra State Council of Examinations Act, 1998
(5)Where a temporary vacancy of the Chairperson of the State Council occurs, by reason of leave, illness or any other cause, the Commissioner shall discharge the administrative powers of the Chairperson and in case of temporary vacancy of a Chairperson of a Regional Council, Chairperson of State Council, may, appoint another person to be the Chairperson of such Regional Council.
