Section 44(2) in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973
(2)[ Whenever the Chairman is granted leave of absence, the Vice-Chairman nominated by the Chairman and where the Chairman and the Vice-Chairman are granted leave, any other member appointed by the State Government shall act as Chairman.] [Substituted by M.P. Act No. 8 of 1996 (w.e.f. 17-4-1996).]
