Section 14 in The M.P. State Road Transport Corporation Rules, 1962
14. Grant of leave of absence to the Chairman.
- The Chairman may at his request be granted temporary leave of absence by the State Government.When such leave is granted the State Government may appoint any other member of the Corporation, to hold the office and to perform all the duties and exercise all the powers of the Chairman, in addition to his own, during the period for which such leave is granted.
