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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Damodar Valley Corporation (Salaries, Allowances and other Conditions of Service of the Chairman, Members and Member-Secretary of the Corporation) Rules, 2013

(2)When Chairman is unable to discharge his functions owing to illness or other incapacity, the Central Government if so required shall nominate any other Member to act as Chairman and the Member so nominated shall hold office of Chairman until the Chairman resumes office.