Section 9(3) in Jammu and Kashmir Khadi and Village Industries Board Act, 1965
(3)[ The Chairman, or in his absence one of the Vice-Chairmen as may be chosen by the members present at the meeting, or if both the Vice-Chairmen are also absent, such a member as may be chosen by the members present from amongst themselves, shall preside at a meeting of the Board] [Sub-section (3) substituted by Act IV of 1966.].
