(2)When the office of the Registrar falls vacant, or when the Registrar is, by reason of illness, or absence or any other cause, unable to perform the duties of his office, such duties shall be performed for the time being, [until a new Registrar is appointed and assumes office or the Registrar resumes duty, as the case may be] [These words shall be deemed always to have been substituted for the words 'for a period not exceeding six months or until a Registrar is duly appointed, whichever is earlier' by Maharashtra 2 of 1977, section 3.] by such person as the Executive Council may appoint for the purpose.
