Section 36(2) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(2)During the vacancy caused by death, resignation, removal or otherwise in the office of the Chairman, then not withstanding anything contained in this Act, such producer member of the Committee as the Chairman of the Board may appoint, shall exercise the powers and perform the functions of the Chairman till the Chairman is duly elected.
