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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Telangana - Subsection

Section 31(2) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998

(2)In the absence of the Chairman for a period not exceeding one week, the Co-Chairman shall preside over meetings, if any, and shall cause the minutes to be recorded. If the absence of Chairman exceeds one week, the Co-Chairman shall discharge all the functions of the Chairman.