Section 13(2) in The Gujarat Scheduled Castes Development Corporation Act, 1985
(2)[ The Chairman or, if for any reason he is unable to attend any meeting, the Vice-Chairman or, if for any reason he is also unable to attend any meeting, any other director elected by the directors present at the meeting, shall preside at the meeting of the Corporation.] [Sub-section (2) was substituted for the original by Gujarat 21 of 1986, Section 3 (3) (a) (w.r.e.f. 02-07-1986).]
