(2)When the office of the Registrar falls vacant, or when the Registrar is, by reason of illness or absence or any other cause, unable to perform the duties of his office, such duties shall be performed for the time being [until a new Registrar is appointed and assumes office or the Registrar resumes duty, as the case may be by such person as the Executive Council may appoint for the purpose] [These words shall be deemed always to have been submitted for the words for a period not exceeding six months or until a Registrar is duly appointed whichever is earlier by Mah 2 of 1977, S. 3.].
