Section 10 in The Goa Information Technology Development Act, 2007
10. Temporary absence of Directors.
(1)If the Chairman or any other Director of the Corporation is by reason of illness or otherwise rendered temporarily incapable of carrying out his duties, or is granted leave of absence by the Government, or is otherwise unable to attend his duties in circumstances not involving the cessation of his Directorship, the Government may appoint another person to act for him and carry out his duties and functions by or under this Act. Such person shall vacate office on the date when the Director for whom he is acting resumes his duties.(2)In the absence of the Chairman, the Directors present shall choose the Presiding Officer to preside over the meeting.
