Section 14(4) in The Punjab Khadi and Village Industries Board Act, 1955
(4)[ In the absence of the Chief Executive or during the period of his incapacity to attend to his duties for any reason, such member, as the Government may appoint, shall exercise the powers and discharge the duties of the Chief Executive under this Act.] [Added by Haryana Act 5 of 1980 and further substituted by Haryana Act 22 of 1980.]
