(3)If the meeting is called by the Secretary under sub-clause (2) for reason of long absence of Chairman or Vice-Chairman, he will certify that the Chairman or Vice-Chairman or the both are not available for reason of long absence due to any of the reasons indicated in the explanation to sub-clause (2) and this certificate shall be duly countersigned by District Mandi Officer before the meeting is convened by the Secretary. A copy of the notice of meeting so convened shall be sent to the Secretary Board also.] [Inserted vide Notification No. 3066 dated 28th January, 1988, published in the Gazette dated 19th February, 1988.]
