Section 15 in The Rajasthan Homoeopathic Medicine Act, 1969
15. Duties of Vice-Chairman.
- A Vice-Chairman shall-(a)in the absence of the Chairman from a meeting of the Board and unless prevented by reasonable cause, preside over, regulate the conduct of business, and maintain and enforce order at the meeting.(b)during the vacancy in the office of the Chairman or the incapacity or temporary absence of the Chairman, perform any other duty or exercise any other power of the Chairman, and(c)at any time perform any duty and exercise, when occasion arises any power delegated to him by the Chairman under section 14.
