32. Vacancy in office of member of District Commission.
- If, at any time, there is a vacancy in the office of the President or member of a District Commission, the State Government may, by notification, direct-(a)any other District Commission specified in that notification to exercise the jurisdiction in respect of that district also; or(b)the President or a member of any other District Commission specified in that notification to exercise the powers and discharge the functions of the President or member of that District Commission also.
