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State of Madhya Pradesh - Section

Section 12 in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976

12. Casual vacancies in the office of the Managing Director.

- If the Managing Director is, by infirmity or otherwise, rendered incapable of carrying out his duties or is absent on leave or otherwise, in circumstances not involving the vacation of his appointment the State Government may appoint another person to act in his place during his absence.