Section 13(1) in The Calcutta Improvement Act, 1911
(1)[When] [Word substituted and words inserted by W.B. Act 32 of 1955.] the Chairman is granted leave of absence or deputed to other duties, the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] may appoint a person to act as Chairman [during the period of leave or deputation, as the case may be.] [Word substituted and words inserted by W.B. Act 32 of 1955.]
