Section 5(2) in Assam State Housing Board Act, 1972
(2)[ The Chairman may from time to time, grant to the Vice- Chairman such leave as may be admissible under the rules and any person whom the Chairman appoints to act for the Vice- Chairman during such absence or leave shall while so acting be deemed for all purposes of this Act to be the Vice- Chairman.] [Inserted by Assam Act No. 5 of 2018, dated 16.3.2018.]
