Section 10 in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
10. The Chairman or the person appointed to act as Chairman in his absence.
(1)If the Chairman or any other member of the Corporation is by infirmity or otherwise render temporarily incapable of carrying out his duties, or is granted leave of absence by the State Government, or is otherwise unable to attend to his duties in circumstances not involving the cessation of his membership, the State Government may, after consultation with the Corporation, appoint another person to act for him during his absence.(2)The Vice-Chairman, if any, shall, in the absence of the Chairman, exercise the powers and perform the functions of the Chairman.
