Section 3 in The Commissions Of Inquiry (Central) Rules, 1972
3. Election of a presiding officer for a meeting .-(1) Where a Commission consists of 3 or more members, then during the temporary absence of the Chairman thereof, the members present and participating in its proceedings may elect one member from amongst themselves, to preside, for the time being, in respect of the said proceedings.
(2)The member who presides temporarily under sub-rule (1) shall not be deemed to be the Chairman of the Commission.
