Section 14(4) in Himachal Pradesh Food Security Rules, 2019
(4)The Chairperson and any member may, -(a)by writing under his hand and addressed to the State Government resign from his office any time;(b)be removed from office in accordance with provisions of sub-section 9 of section 16 of the Act;(c)every vacancy caused by resignation or removal of the Chairperson or any other member of the State Commission shall be filled by fresh appointment;(d)where any vacancy occurs in the office of the Chairperson of the State Commission, the senior most member (in order of appointment), holding office for the time being, shall discharge the functions of the Chairperson until a person appointed to fill such vacancy assumes the office of the Chairperson of the State Commission; and(e)where the Chairperson of the State Commission is unable to discharge the functions owing to absence, illness or for any other cause, the senior most member (in order of the appointment) of the State Commission shall discharge the functions of the Chairperson until the day on which the Chairperson resumes the charge of his post.
