Section 13(4) in Assam Industrial Infrastructure Development Corporation Act, 1990
(4)If the Managing Director of the Corporation is temporarily absent, or rendered incapable of performing his duties for any reason whatsoever, not involving the vacation of his office, the State Government may appoint another person to Act in his place during his absence. Such person shall vacate office on the date the Managing Director resumes his duties.Corporation to absorb certain staff and to at some obligation of State Government in respect of matters to which this Act Applies.
