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State of Goa - Section

Section 11 in The Goa, Daman and Diu Administrative Tribunal Regulation, 1971

11.

In the absence of the Chairman, any Member of the Tribunal, possessing the qualifications prescribed for Chairman, shall act as a Chairman and proceed with the business:Provided that where there are two or more members who fulfil the above qualifications, the senior most member shall act as Chairman".]