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[Cites 0, Cited by 0] [Section 33A(2)] [Section 33A] [Entire Act]

State of Haryana - Subsection

Section 33A(2)(b) in The Punjab Khadi and Village Industries Board Act, 1955

(b)all powers, duties and functions, which under the provisions of this Act or any regulation made thereunder, are to be exercised, by the Board or any committee thereof or by the Chairman, [Chief Executive] [Substituted for the word 'Vice-Chairman' by Haryana Act 22 of 1980.], Secretary or Joint Secretary or any other officer of the Board, shall, during the period of suspension, be exercised and performed by such person (to be called the Administrator) as may be appointed by the Government in this behalf :