Section 4C(2) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(2)The Vice-Chairman shall, for all purposes of the Act, be deemed to be a member. He shall preside over the meetings of the Board in absence of the Chairman and exercise such powers and perform such functions of the Chairman as the Chairman may direct. The provisions of Section 9 shall apply to a Vice-Chairman.] [Substituted by M.P. Act No. 8 of 1981 (w.e.f. 6-4-1981).][Chapter II-B [Inserted by M.P. Act No. 26 of 1982 (w.e.f. 22-10-1982).] Disqualifications and Term of Office etc. of Members]
