Section 5(2) in Uttarakhand Medical Service Selection Board Act, 2015
(2)If the office of the Chairman becomes vacant or if the Chairman by reason of absence or for any other reason is unable to perform the duties of his office, such duties shall, until some person appointed under sub-section (1) has assumed or, as the case may be until the Chairman has resumed his duties, be performed by member as the State Government may appoint for the purpose.
