Section 21(2) in Punjab Regional and Town Planning and Development Act, 1995
(2)[At every meeting of the Authority, the Chairman, if present, or, in his absence, the Co-Chairman, or, in his absence, the Vice-Chairman, and if the Vice-Chairman is also not present, then any one of its members, whom the members present may elect, shall preside.] [Substituted by Punjab Act No. 30 of 2006, dated 27.10.2006.]
