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State of Madhya Pradesh - Section

Section 11 in The M.P. Rajya Matsya Vikas Nigam Adhiniyam, 1979

11. Casual vacancies in the office of the Managing Director.

- If the Managing Director 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 appointment, the State Government may appoint another person to act in his place during his absence.