Section 13 in The Rabindra Mukta Vidyalaya Act, 2001
13. Temporary arrangement for the office of the [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.].
- If the [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.] dies or resigns his office or ceases to hold office or is temporarily absent or, for any reason, is unable to exercise the powers and perform the duties of his office, [the State Government shall authorise a member of the Council] [Words substituted for the words 'the State Government shall authorise the Director' by W.B. Act 13 of 2006.] to exercise the powers and perform the duties of the [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.] until the [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.] resumes office or a new [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.] is appointed, as the case may be.
