Section 28(2) in The Bihar and Orissa Local Self-Government Act, 1885
(2)Notwithstanding anything contained in Section 22, if a Vice-Chairman of a District Board or Local Board avails himself of leave under Section 23, the Chairman of the District Board or Local Board, as the case may be, shall appoint a member thereof to officiate as Vice-Chairman during the period of such leave. Such appointment shall be subject to the approval of the District Board.
