Section 15 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
15. Duties of Board in absence of Chairperson.-A person elected by the
Board Members from amongst themselves shall -(a)during the vacancy in the office of the Chairperson or the incapacity ortemporary absence of the Chairperson, perform any other duty or exerciseany other power of the Chairperson; and(b)at any time perform any duty and exercise, when occasion arises anypower, delegated to him by the Chairperson under section 14.
