Section 3(8) in The U.P. Electricity Reforms Act, 1999
(8)Where the Chairperson is unable to discharge his functions owing to absence, illness or any other cause or where any vacancy occurs in the office of the Chairperson by reason of his death, resignation or otherwise, the seniormost member shall discharge the functions of the Chairperson, until the Chairperson resumes this duties, or, as the case may be, a Chairperson appointed in accordance with the provisions of this Act, assumes charge of his office.Explanation. - The seniority of a member shall be determined from the date of his appointment as member. If two members are appointed on the same date, the member older in age shall be senior.
