Section 10 in Gujarat Industrial Development Act, 1962
10. Temporary absence of [directors] [This word was substituted for the word 'member', by Gujarat 11 of 1986, Section 11 (3) (w.e.f. 01-07-1986).].
(1)If the Chairman or any other [Director] [This word was substituted for the word 'member', by Gujarat 11 of 1986, Section 11 (1) (w.e.f. 01-07-1986).] 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 State Government, or is otherwise unable to attend to his duties in circumstances not involving the cessation of his [directorship] [This word was substituted for the word 'membership', by Gujarat 11 of 1986, Section 11 (2) (w.e.f. 01-07-1986).] under Section 8, the State Government may appoint another person to act in his place and carry out duties and functions entrusted to him by or under this Act until such Chairman or [Director] [This word was substituted for the word 'member', by Gujarat 11 of 1986, Section 11 (1) (w.e.f. 01-07-1986).], as the case may be, resumes his duties.(2)If a Vice-Chairman has been appointed in the absence of the Chairman, the Vice-Chairman shall be competent to carry out the duties and functions of the Chairman.
