Section 12(2)(iii) in The Inland Waterways Authority Of India Rules, 1986

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2)(iii) in The Inland Waterways Authority Of India Rules, 1986

(iii)exercise the powers and perform the duties of the Chairman subject to any such conditions and restrictions as may be specified by the Central Government if the Chairman is, by infirmity, or otherwise, rendered incapable of carrying out his duties or is absent on leave or otherwise, in circumstances not involving the vacation of his office.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 12(2)(iii) in The Inland Waterways Authority Of India Rules, 1986