Section 4 in THE COASTAL AQUACULTURE AUTHORITY (AMENDMENT) ACT, 2023
4. Amendment of section 7.
(1)In section 7 of the principal Act, for sub-section (2), the following sub-section shall be substituted, namely:—(2)"If the Chairperson is unable to attend a meeting of the Authority, any other member of the Authority nominated by the Chairperson in this behalf, and in the absence of both Chairperson and nominated member, any other member chosen by the members present from amongst themselves, shall preside over the meeting.”.
