Section 19(4) in Madras Hindu Religious and Charitable Endowments Act, 1951
(4)Notwithstanding anything contained in this Act, where the office of a Deputy or an Assistant Commissioner is vacant, the Commissioner may, until the vacancy is filled-(a)himself exercise the powers and discharge the duties assigned by or under this Act to the Deputy or Assistant Commissioner, or(b)authorize another Deputy or Assistant Commissioner to exercise the said powers and discharge the said duties.
