Section 15 in The U.P. Homoeopathic Medicine Act, 1951
15. Duties of Vice-Chairman.
- A Vice-Chairman shall-(a)in the absence of the Chairman from a meeting of the Board and unless prevented by reasonable cause, preside, regulate the conduct of business, and maintain and enforce order at the meeting;(b)during the vacancy in the office of Chairman or the incapacity or temporary absence of the Chairman, perform any other duty or power of the Chairman;(c)at any time perform any duty and exercise, when occasion arises, any power delegated to him by the Chairman under Section 14.
