Section 10 in Maharashtra Industrial Development Act, 1961
10. [ Temporary absence of members. - (1) In the absence of the Chairman the Vice-Chairman shall be competent to carry out the duties and functions of the Chairman.
(2)If the Vice-Chairman or any other member of the Corporation is by reason of illness or otherwise rendered temporarily incapable of carrying out his duties or is granted leave of absence by the State Government, or is otherwise unable to attend to his duties in circumstances not involving the cessation of his membership, the State Government may appoint another person to act for him as the Vice-Chairman or other member, as the case may be, and to carry out his duties and functions by or under this Act. Such person shall vacate office on the date when the Vice-Chairman or other member, as the case may be resumes his duties.] [Section 10 was substituted for the original section by Maharashtra 44 of 1981, Section 4]
