(1)[When] [Word substituted and words inserted by W.B. Act 32 of 1955.] the Chairman is granted leave of absence or deputed to other duties, the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] may appoint a person to act as Chairman [during the period of leave or deputation, as the case may be.] [Word substituted and words inserted by W.B. Act 32 of 1955.](2)The salary and house-rent and conveyance allowance (if any) of any person appointed to act as Chairman shall be fixed by the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.], subject to the provisions of section 11.(3)Any person appointed to act as Chairman shall exercise the powers and perform the duties conferred and imposed by and under this Act on the Chairman, and shall be subject to the same liabilities, restrictions and conditions as the Chairman.
