Protection of Human Rights Act, 1993

25.Member to act as Chairperson or to discharge his functions in certain circumstances.-

(1) In the event of the occurrence of any vacancy in the office of the Chairperson by reason of his death, resignation, or otherwise, the Governor, may, by notification, authorise one of the Members to act as the chairperson until the appointment of a new Chairperson to fill such vacancy.

(2) when the Chairperson is unable to discharge his functions owing to absence on leave or otherwise, such one of the Members as the Government may, by notification, authorise in this behalf, shall discharge the functions of the Chairperson until the date on which the chairperson resumes his duties.