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[Cites 0, Cited by 2] [Entire Act]

Union of India - Section

Section 10 in The National Housing Bank Act, 1987

10. Casual vacancy in the office of Chairman or Managing Director. - If the Chairman, or as the case may be, 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 Central Government may, appoint another person to act in his place during his absence.