Vacancy in office of member of District Commission.—If, at any time, there is a vacancy in the office of the President or member of a District Commission, the State Government may, by notification, direct— (a) any other District Commission specified in that notification to exercise the jurisdiction in respect of that district also; or (b) the President or a member of any other District Commission specified in that notification to exercise the powers and discharge the functions of the President or member of that District Commission also.Open in Lexace · Ask the AI about this section
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