(7)When-(a)the office of the Upa-Pradhan falls vacant by reason of death, resignation, removal or otherwise ; or(b)the Upa-Pradhan, is by reason of leave, illness or other cause, temporarily unable to act,the Pradhan shall exercise the powers, perform the functions and discharge the duties of the Upa-Pradhan until a new Upa-Pradhan is elected and assumes office or until the Upa-Pradhan resumes his duties as the case may be.
