8. [Deputy or Assistant Collector] [Substituted for 'Duwan Talukdar' (second Collector) by A.P Adaptation of Laws Order, 1957.] to hold charge of that office in absence of [Collector] [Substituted for 'Taluqdar' by A.P Adaptation of Laws Order, 1957.] until person is appointed or [Collector] [Substituted for 'Taluqdar' by A.P Adaptation of Laws Order, 1957.] resumes charge.
- If the [Collector] [Substituted for 'Taluqdar' by A.P Adaptation of Laws Order, 1957.] is not able to perform his services, or for any reason vacates his office or leaves his district, or dies, the senior most [Deputy or Assistant Collector] [Substituted for 'Duwan Talukdar' (second Collector) by A.P Adaptation of Laws Order, 1957.] of the district who may be present in the district, shall temporarily hold charge of the office and for the purposes of this Act shall be deemed to be a [Collector] [Substituted for 'Taluqdar' by A.P Adaptation of Laws Order, 1957.] until the [Collector] [Substituted for 'Taluqdar' by A.P Adaptation of Laws Order, 1957.] resumes charge or until the Government appoints his successor and such successor takes charge of his appointment. An officer whose principal functions are different from those of a [Deputy or Assistant Collector] [Substituted for 'Duwan Talukdar' (second Collector) by A.P Adaptation of Laws Order, 1957.] and who is appointed a [Deputy or Assistant Collector] [Substituted for the words 'Duwan Taluqdars' (second collectors) by the A.P Adaptation of Laws Order, 1957.] for special purposes only, shall not be deemed to be a [Deputy or Assistant Collector] [Substituted for 'Duwan Talukdar' (second Collector) by A.P Adaptation of Laws Order, 1957.] for the purposes of this section.
