Section 12(2) in Himachal Pradesh Ex-servicemen Corporation Act, 1979
(2)The [Chairman-cum-Managing Director] [In section 12, for the word 'Chairman' the, words 'Chairman-cum-Managing Director' substituted vide Act No. 16 of 1981 repealed by Act No. 13 of 1984-effective w.e.f. 25.8.1981.] and in his absence the Vice-Chairman, and in the absence of both, any other director elected by the directors from amongst themselves, shall preside at the meeting of the Board.
