Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 21 in The U.P. Homoeopathic Medicine Act, 1951

21. Chairman of meeting.

- If at a meeting neither the Chairman nor the Vice-Chairman is present, the members present shall elect one of their members to be the Chairman of the meeting and such Chairman shall perform all the duties and may exercise all the powers of the Chairman of the Board when presiding at the meeting.