Section 7(2) in The Maharashtra Tapi Irrigation Development Corporation Act, 1997
(2)The Chairman or, in his absence, such of the Vice-Chairman appointed under clause (b) of sub-section (1) of section 4, if both are the Members of the Maharashtra State Legislature, as may be predetermined by the Chairman by an order, shall preside over the meeting of the Corporation and in the absence of all the three, the Chief Secretary to Government, being the other Vice-Chairman shall preside over the meeting:Provided that, if the Vice-Chairman appointed under clause (b) are persons other than the Members of the Legislature, the Chief Secretary as the Vice-Chairman shall, in the absence of the Chairman, preside over the meeting and in the absence of the Chief Secretary, the other Vice-Chairman, as may be predetermined by the Chairman by an order, shall preside over such meeting.
