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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Uttar Pradesh - Subsection

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

(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.