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State of Tamilnadu - Section

Section 9 in Tamil Nadu Maritime Board Act, 1995

9. Absence of Chairman.

- If the Chairman is, by infirmity or otherwise, rendered incapable of carrying out his duties or is absent on leave or otherwise, the Vice-Chairman, and in the absence of both the Chairman and the Vice-Chairman, such member, as the Government may appoint, shall act as the Chairman.