Section 8 in Arunachal Pradesh Housing Board Act, 2014
8. Leave of absence of Chairman.
- The State Government may, from time to time, grant to the Chairman such leave as may be admissible under the rules made under this Act and the Vice- Chairman to act for the Chairman during such absence on leave, while so acting, be deemed, for all purposes of this Act, to be the Chairman as the case may be.
