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NCT Delhi - Section

Section 10 in Delhi Finance Commission Act, 1994

10. Vacancy in the office of Chairman.

- If the Office of the Chairman becomes vacant or if the Chairman is unable to discharge his functions owing to absence, illness or any other cause, such member of the Commission as the Lieutenant Governor may, on the recommendation of Council of Ministers, by order, specify shall discharge the functions of the Chairman until new Chairman is appointed and assumes office or, as the case may be, the Chairman resume his duties.