Section 3(14) in Uttar Pradesh Public Service (Tribunals) Act, 1976
(14)Where the Chairman is unable to discharge his functions owing to absence, illness or any other cause, or where any vacancy occurs in the office of the Chairman by reason of his death, resignation or otherwise, the Vice-Chairman and where the vice Chairman is likewise unable to discharge his function or the office of the Vice Chairman also is vacant, such other member as the State Government may by special or general order specify, shall discharge the functions of the Chairman until the Chairman resumes his duties or as the case may be a Chairman appointed in accordance with the provisions of this Act assumes charge of his office.
