Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Puducherry - Subsection

Section 6(3) in Puducherry Hindu Religious Institutions Act, 1972

(3)When the office of the President of any Board is vacant or where such President is unable to perform the functions of his office by reason of illness or otherwise for a continuous period of more than one month, the Vice- President of such Board shall exercise the powers and perform the functions of the President during the period of such vacancy or absence, as the case may be.