Section 8 in The Bihar State Housing Board Act, 1982
8. Leave of absence of the Chairman and Managing Director and appointment of Acting Chairman.
(1)The Government may, from time to time, grant to the Chairman and Managing Director such leave as may be admissible under the Rules.(2)Whenever the Chairman is out of the State and the period of his absence exceeds 15 days or the Chairman for some reasons, is unable to perform his duties or for some reasons the post of Chairman is vacant, or the Chairman has resigned from his post, the Managing Director shall perform all the duties of the Chairman till such time that regular appointment is not made to the post of the Chairman under the provisions of this Act.(3)The Chairman and Managing Director shall draw their tour programme with the approval of the State Government.
