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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(3) in The Gujarat Water Supply and Sewerage Board Act, 1978

(3)If any member is by infirmity or otherwise rendered temporarily incapable of carrying out his duties or is absent on leave in circumstances not involving the vacation of his appointment the State Government may appoint another person to officiate for him and to carry out his functions under this Act.