(4)When:-(a)the office of the Sabhapati falls vacant by reason of death, resignation, removal or otherwise:or(b)the Sabhapati is, by reason of leave, illness or other cause, temporarily unable to act, the Up-Sabhapati shall exercise the powers, perform the function and discharge the duties of the Sabhapati until a new Sabhapati is elected and assumes office or until the new Sabhapati resumes his duties,as the case may be.
