Section 4(3) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
(3)A member referred to in Clause (b), (c), (d), (e), (f), (g) and (h) of sub-section (2) may instead of attending a meeting of the Authority himself, depute an officer, not below the rank of Additional Secretary ex-official in the department, and a member referred to in clause (j) of sub-section (2) may, likewise depute an officer not below the rank of Additional District Magistrate ex-official. The officer so deputed shall have the right to take part in the proceeding of the meeting and shall also have the right to vote.
