(1)When the Chairman is granted leave of absence or deputed to other duties or when the post of Chairman falls vacant by reason of his death, resignation or removal or otherwise, the State Government may appoint a person to act as Chairman for such period as it thinks fit.(2)The salary and house-rent and conveyance allowance (if any) of any person appointed to act as Chairman shall be fixed by the State Government [* * * * * *] [Words and figure 'subject to the provisions of section 7' omitted by W.B. Act 15 of 1995.](3)Any person appointed to act as Chairman shall exercise the powers and perform the duties conferred and imposed by and under this Act on the Chairman, and shall be subject to the same liabilities, restrictions and conditions as the Chairman.
