Section 4(4) in The Delhi Minimum Wages Rules, 1950
(4)Nomination of substitute members-If a member is unable to attend a meeting of the Committee or the Board, the Chief Commissioner or the Body which nominated him may, by notice in writing signed on its behalf and by such member and addressed to the Chairman of the said committee or the Board, nominate a substitute in his place to attend that meeting. Such a substitute member shall have all the rights of a member in respect of that meeting.
