Section 36 in The Tamil Nadu Apartment Ownership Rules, 1997
36. Vice-President. - In the absence of the President, the Vice-President shall perform the duties of the President and in case both the President and the Vice-President are absent, the Board shall appoint some other members of the Board to act as President on an interim basis. The Vice-President shall also perform such other duties as may, from time to time, be assigned to him by the Board.
