(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) ].
