Section 7 in The Orissa Water Supply and Sewerage Board Act, 1991
7. Temporary absence of Members.
(1)In the absence of the Chairman, Vice-Chairman shall be competent to carry out the duties and functions of the Chairman.(2)Any vacancy in the office of the Chairman or of a Member due to death, resignation, removal or otherwise shall be filled up by the State Government, by appointment of a person thereto who shall hold office for the unexpired period of the term of the Member in whose place he is so appointed.(3)If the Vice-Chairman or any other Member 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 State Government, or is otherwise unable to attend to his duties, in circumstances not involving the cessation of his membership, the State Government may appoint another person to act for him as the Vice-Chairman or other Member, as the case may be, to carry out his duties and functions by or under this Act :Provided that such person shall vacate office on the date when the Vice-Chairman or other Member, as the case may be, resume his duties.
