Section 9(2) in Himachal Pradesh Ex-servicemen Corporation Act, 1979
(2)If the [Chairman-cum-Managing Director] [In section 9 for the word 'Managing Director' the words 'Chairman-cum-Managing Director' subs, vide Act No. 16 of 1981 repealed Act No. 13 of 1984 effective w.e.f. 25-8-81.] is by infirmity or otherwise rendered incapable of carrying out his duties or is absent on leave or otherwise, in circumstances not involving the vacation of his appointment, the Government may appoint another person to actin his place during his absence.
