Section 13 — Provision for discharge of duties of Deputy Commissioner dying or being disabled.

When a Deputy Commissioner dies or is disable from performing his duties, such officer as the Chief Commissioner may by rule direct shall take executive charge of his district, and shall be deemed to be a Deputy Commissioner under this Act, until a successor to the Deputy Commissioner so dying or disabled is appointed and such successor takes charge of his office, or until the person so disabled resumes charge of his office.

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