Section 4(2) in Uttar Pradesh Rural Housing Board Act, 1983
(2)An officer referred to in clauses (e), (f), (g) and (h) of sub-section (1) may, instead of attending a meeting of the Board himself, depute an officer next junior to him available in his department to attend the meeting. The officer so deputed shall have the right to take part in the proceedings of the meeting and shall also have the right to vote.
