92. Powers and functions of Senior Vice-President and Vice-President.
(1)In the event of the occurrence of any vacancy in the office of the President by reason of his death, resignation or removal, or otherwise, the Senior Vice-President, or in his absence the Vice-President and if there is no Senior Vice-President, then the Vice-President, shall act as President until the date on which a new President is elected in accordance with the provisions of this Act to fill such vacancy.(2)When the President is unable to perform his functions owing to absence, illness or any other cause, the Senior Vice President or in his absence the Vice-President, shall perform the functions of President until the date on which the President resumes his office.(3)The Senior Vice-President or the Vice-President, as the case may be, shall while acting as or performing the functions of President, have all the powers of the President under this Act.Executive Officer
