Constitution of India, 1949
91. Power of the Deputy chairman or other
person to perform the duties of the office of, or to act as, Chairman.-
(1) While the office of Chairman is vacant, or
during any period when the vice-President is acting as, or discharging the
functions of, President, the duties of the office shall be performed by the
Deputy chairman, or, if the office of Deputy chairman is also vacant, by such
member of the council of States as the President may appoint for the purpose.
(2) During the absence of the chairman from
any sitting of the council of States the Deputy chairman, or, if he is also
absent, such person as may be determined by the rules of procedure of the
council, or, if no such person is present, such other person as may be
determined by the council, shall act as Chairman.