Section 11 in THE CONSTITUTION (FIFTEENTH AMENDMENT) ACT, 1963
11. Amendment of Article 316.-
In Article 316 of the Constitution, after clause (1), the following clause shall be inserted, namely:-"(1-A) If the office of the Chairman of the Commission becomes vacant or if any such Chairman is by reason of absence or for any other reason unable to perform the duties of his office those duties shall, until some person appointed under clause (1) to the vacant office has entered on the duties thereof or, as the case may be, until the Chairman has, resumed his duties, be performed by such one of the other members of the Commission as the President, in the case of the Union Commission or a Joint Commission, and the Governor of the State in the case of a State Commission, may appoint for the purpose."
