Section 19 in The Gujarat Secondary and Higher Secondary Education Act, 1972
19. Powers of Chairman and Deputy Chairman.
(1)The Chairman shall, when present, preside at the meetings of the Board and in his absence the Deputy Chairman shall preside at such meetings:Provided that if at any meeting of the Board the Chairman and the Deputy Chairman are both absent, the members present shall elect a member from amongst themselves to preside at that meeting.(2)It shall be the duty of the Chairman to ensure that the provisions of this Act and the regulations and by laws made thereunder are faithfully observed and he shall have all powers necessary for this purpose.(3)In an emergency which, in the opinion of the Chairman requires that immediate action should be taken, the Chairman shall take such action as he deems necessary and shall, thereafter, report his action to the Board at its next meeting.(4)The Chairman shall have power to convene meetings of the Board as provided for in Section 15 and stating the business to be brought before the meeting.(5)The Chairman shall exercise such other powers and perform such other duties as may be prescribed.(6)The Deputy Chairman shall perform such duties and functions as may be prescribed or as may be assigned to him by the Chairman from time to time.(7)Subject to the provisions of Section 7, the Deputy Chairman shall in the absence of the Chairman act as Chairman and shall, while so acting exercise all powers and perform all duties and functions of the Chairman.(8)The Chairman and the Deputy Chairman shall be entitled to take part in all proceedings of the Board and of any committee thereof of which they may be named as members, including the exercise of right to vote, but, save as otherwise provided, they shall not be deemed to be the members of the Board.
