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State of Gujarat - Section

Section 12 in The Gujarat Housing Board Act, 1961

12. Temporary absence of members.

- If any member of the Board other than the Chairman is by infirmity or otherwise rendered temporarily incapable of carrying out his duties or is absent on leave or on any other ground not resulting in the cessation of his membership, the State Government may appoint another person to officiate for him and carry out his functions under this Act or any rule or regulation made thereunder.