6. Vice-Chairperson [The word [Vice-Chairman] substituted by Act 42 of 2006 (w.e.f. 13.9.2006) ] and Standing Committee.
(1)[The Vice-Chairperson shall] [Substituted [The Central Government shall appoint from among the members of the Board, a Vice-Chairman who shall] by Act 42 of 2006 (w.e.f. 13.9.2006) ] exercise such of the powers and perform such of the duties of the Chairperson [The word Chairman] substituted by Act 42 of 2006 (w.e.f. 13.9.2006) ] as may be prescribed or as may be delegated to him by the Chairperson [The word [Chairman] substituted by Act 42 of 2006 (w.e.f. 13.9.2006) ].(2)The Board may, in its discretion, constitute a Standing Committee for the purpose of exercising such of its powers and performing such of its duties as may be delegated by it, not being powers or duties the delegation of which is prohibited by rules made under this Act.(3)The Standing Committee shall consist of the Chairperson [The word [Chairman] substituted by Act 42 of 2006 (w.e.f. 13.9.2006) ], the Vice-Chairperson [The word [Vice-Chairman] substituted by Act 42 of 2006 (w.e.f. 13.9.2006) ], and five others elected by the Board from among its members.
