Section 7(3) in The Orissa Water Supply and Sewerage Board Act, 1991
(3)If the Vice-Chairman or any other Member of the Board is by reason of illness or otherwise rendered temporarily incapable of carrying out his duties or is granted leave of absence by the State Government, or is otherwise unable to attend to his duties, in circumstances not involving the cessation of his membership, the State Government may appoint another person to act for him as the Vice-Chairman or other Member, as the case may be, to carry out his duties and functions by or under this Act :Provided that such person shall vacate office on the date when the Vice-Chairman or other Member, as the case may be, resume his duties.
