Section 3(2)(a) in The West Bengal State Election Commission Act, 1994.

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(2)(a) in The West Bengal State Election Commission Act, 1994.

(a)the State Election Commissioner is, by reason of leave, illness or other cause, temporarily unable to exercise the powers and perform the duties of his office, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of West Bengal - Subsection

Section 3(2)(a) in The West Bengal State Election Commission Act, 1994.