Section 9 in The West Bengal Maritime Board Act, 2000
9. Absence of Chairman.
- If the Chairman 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, or is sent on deputation outside India for any of the purposes of this Act, the Vice-Chairman, and in the absence of both the Chairman and the Vice-Chairman, such person as the State Government may appoint, shall act as the Chairman:Provided that the Chairman, while on deputation outside India, may, if the State Government, by order, so directs and, subject to such conditions and restrictions as may be specified in the order, exercise such of the powers and perform such of the duties conferred or imposed on the Chairman by or under this Act as he may deem necessary, and the Chairman, while exercising such powers and performing such duties, shall be deemed to be a member of the Board notwithstanding anything to the contrary contained in this Act.
