15. Exercise of the powers of the Commission by the President or any member authorized by the President
(1)The President of the Commission or in the event of the illness or absence of the President from the head-quarters any member of the Commission authorized in writing by the President in this behalf may exercise the powers of the Commission under sections 10, 12 and 14.(2)The President or member authorized under sub-section (1) shall report to the Commission before its next ordinary meeting any action taken by him in the exercise of the powers under sections 10, 12 or 14.
