(1)A temporary vacancy caused by the absence on leave of any 5[elected or appointed Commissioner], for a period not less than three months nor more than one year shall be filled up by election 6[or appointment, as the case may be,]7 in the manner hereinbefore provided.(2)A person elected 1[or appointed] 2… under this section to fill a temporary vacancy shall hold office until the expiry of the term of leave granted to the Commissioner whose place he fills.(3)Nothing in this section shall prevent a person being elected or appointed as a Commissioner for a period shorter than three months in the place of an absent Commissioner, on the application of the Commissioners in meeting if the absentee is an elected Commissioner, or at the discretion of the Central Government if he is a Commissioner appointed by the Central Government.
