Section 52 in West Bengal Societies Registration Rules, 1963
52.
(1)The chairman and the vice-chairman shall exercise such powers and perform such duties as are conferred or imposed on them by the Act, the Rules and these bye-laws. and may from time to time, be conferred or required by the general meeting or the managing committee.(2)The chairman or the vice-chairman in absence of the chairman may in cases of urgency exercise all the powers and perform all the duties required to be exercised and performed under the Act, Rules and these bye-laws by the managing committee. All orders passed and all acts done by the chairman or the vice-chairman in the absence of the chairman shall be. placed before the managing committee in the next meeting immediately following such passing of orders or performance of duties:Provided that the chairman or the vice-chairman, as the case may be, shall not act in opposition to or in contravention of any order given or decision taken by the managing committee at a meeting or exercise any power or perform any duty which is expressly required to be exercised or performed by the managing committee in meetings.Secretary
