15. Casual vacancy in office of chairman or executive trustee.
If the Chairman or the executive trustee is by infirmity or otherwise rendered incapable of carrying out his duties or is absent on leave or otherwise, in circumstances not involving the vacation of his appointment, the [Development Bank] [Substituted by Act 52 of 1975, Section 52, for "Reserve Bank" (w.e.f. 16-2-1976)] may nominate another person to act in his place until the date on which the Chairman or the executive trustee, as the case may be, resumes his duties.
