13. Appointment, etc., of acting Chairman. - (1) [When] the Chairman is granted leave of absence or deputed to other duties, the [State Government] may appoint a person to act as Chairman [during the period of leave or deputation, as the case may be.]
(2)The salary and house-rent and conveyance allowance (if any) of any person appointed to act as Chairman shall be fixed by the [State Government], subject to the provisions of section 11.(3)Any person appointed to act as Chairman shall exercise the powers and perform the duties conferred and imposed by and under this Act on the Chairman, and shall be subject to the same liabilities, restrictions and conditions as the Chairman.
