5. [ Leave of absence of Chairman and Chief Administrator. [Section 5 substituted by Haryana Act No. 27 of 1980.]
- The State Government may, from time to time, grant to the Chairman and the Chief Administrator such leave as may be admissible under the rules made under this Act and any person whom the State Government appoints to act for the Chairman or the Chief Administrator during such absence on leave shall, while so acting, be deemed, for all purposes of this Act, to be the Chairman or the Chief Administrator, as the case may be.]
