Section 4(3) in The Bombay Secondary School Certificate Examination Act, 1948
(3)[ Where any temporary vacancy of the Chairman occurs by reason of leave, illness or other cause, the State Government may appoint another person to be the Chairman on such pay, allowances and other conditions of service as shall be determined by the State Government.] [This sub-section was inserted by Bombay 14 of 1950, section 3.]
