Section 10 in Goa Waste Management Corporation Act, 2016
10. Temporary absence of Directors.
(1)If the Chairperson, Vice-Chairperson or any other Director 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 Government, or is otherwise unable to attend to his duties in circumstances not involving the cessation of his Directorship, the Government may appoint another person who fulfils the requirements thereof, to act for him and carry out his duties and functions by or under this Act. Such person shall vacate office on the date when the Director for whom he is acting resumes his duties.(2)In the absence of the Chairperson, Vice-Chairperson shall preside over the meetings of the Corporation and in absence of both of them, the Directors present shall choose the Presiding Officer to preside over the meetings of the Corporation.
