(1)In the absence of the Chairperson, the Vice-Chairperson and in the absence of Chairperson and Vice-Chairperson, the Chief Executive Officer shall be competent to carry out the duties and functions of the Chairperson.(2)If the Chief Executive Office of the Board is by reason of illness or otherwise rendered temporarily incapable of carrying out his duties, or is granted leave of absence by the Government, or is otherwise unable to attend to his duties, in circumstances except the cessation of his membership, the Government may appoint another person to act for him as the Chief Executive Officer to carry out his duties and functions by or under this Act. Such person shall vacate office on the date when the Chief Executive Officer resumes his duties.
