Section 10 in Arunachal Pradesh Housing Board Act, 2014
10. Temporary absence of members.
- If any member of the Board other than the Chairman is by infirmity or otherwise rendered temporarily incapable of performing his/her duties or is absent on leave or on any other ground not resulting in the cessation of his/her membership, the State Government may appoint another person to officiate for him/her and perform his/her duties under this Act, or any rule or regulation made thereunder.
