Section 8 in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
8. Member to act as Chairperson or to discharge his functions in certain circumstances
(1) In the event of the occurrence of any vacancy in the office of the Chairperson by reason of his death, resignation or otherwise the Governor may, by notification, authorise a Member to act as the Chairperson until the appointment of a new Chairperson to fill such vacancy.(2)When the Chairperson is unable to discharge his functions owing to absence on leave or otherwise a Member authorised by Governor, by notification, shall discharge the functions of the Chairperson until the date on which the Chairperson resumes his duties.
