Section 24 in The M.P. State Dental Council Rules, 1969
24. Powers and duties of the President and in his absence of the Vice-President.
(1)The President shall exercise such powers and perform such duties as are contained in the provisions of the Act and the rules made thereunder. He shall do such acts as he considers necessary in the furtherance of the objects for which the Council is established.(2)If the office of the President is vacant or if the President for any reason is unable to exercise the powers or perform the duties of his office, the Vice-President will act in his place and shall exercise the powers and perform the duties of the President.
