4A. [ Nomination of substitute-Members. [Inserted by No. VIM3-1022/5-L-19583 dated 22.11.1958.]
- If a Member is unable to attend a meeting of the Committee or the Board, the State Government or the Body which nominated him may by notice in writing signed on its behalf and by such member and addressed to the Chairman of the said Committee or the Board nominate a substitute in his place to attend that meeting. Such a substitute Member shall have all the rights of a member in respect of that meeting.]
