(1)[Any vacancy in the office of the Chairman or of [non official member] [Substituted by Act 10 of 1974 w.e.f. 3.11.1973.]] shall be filled in as early as practicable.(2)Notwithstanding anything contained in this Act, the continuing [non official member] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.]]may during such vacancy act, as if no vacancy had occurred.
