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State of Uttar Pradesh - Section

Section 39 in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited

39. Chairman.

(a)The Chairman shall be the Chief Controlling and Supervising Officer of the Federation and may in emergent cases exercise any of the powers of the Board, subject to the condition that such a matter shall have to be placed before the next meeting of the Board which shall be convened not latter than sixty days after such exercise of powers He shall see that the business of the Federation is carried on sound lines smoothly see that the business of the Federation is carried on sound lines smoothly and according to the provisions of the Act, the Rules and the Bye-laws.
(b)Any casual vacancy occurring in the office of the Chairman shall be filled up by the Board from amongst its members for the unexpired period.