Section 4(4A) in Karnataka Khadi and Village Industries Act, 1956
(4A)The State Government may, from time to time grant to the Chairman such leave as may be prescribed and may appoint any other member to act for the Chairman during such leave and such member shall, while so acting, for the purposes of this Act, be deemed to be the Chairman.] [Substituted by Act 16 of 1978 w.e.f. 11.5.1978.]
