Section 14(2) in The Gujarat Backward Classes Development Corporation Act, 1985
(2)[ The Chairman or, if for any reason he is unable to attend any meeting, the Vice-Chairman or, if for any reason he is also unable to attend any meeting, any other director elected by the directors present at the meeting, shall preside at the meeting of the Corporation.] [This sub-section was substituted by Gujarat 21 of 1986, Section 4 (3) (a) (w.r.e.f. 02-07-1986).]
