(1)Whenever the Chairman is granted leave of absence or deputed to other duties, the [State] [Substituted for 'provincial' by A. O., 1950.] Government may appoint a person to act as Chairman in his place.(2)The salary, house rent and conveyance allowance, if any, of any person appointed to act as Chairman shall be fixed by the [State] [Substituted for 'provincial' by A. O., 1950.] Government, subject to the provisions of section 9.(3)Any person appointed to act as Chairman shall exercise the powers and perform the duties conferred and imposed by or under this Act on the Chairman, and shall be subject to the same libilities, restrictions and conditions as the Chairman.
