- If any member of the Board other than the [Chairman and the Chief Administrator] [Substituted by Haryana Act No. 27 of 1980.] is by infirmity or otherwise rendered temporarily incapable of performing his duties or is absent on leave or on any other ground not resulting in the cessation of his membership, the State Government may appoint another person to officiate for him and perform his duties under this Act, or any rule or regulation made thereunder.
