Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 11 in The Howrah Improvement Act, 1956

11. Leave of absence of other Trustees.

- The Board may permit any Trustee, other than the Chairman [* * * * * *] [Words 'or the Chairman of the Bally Municipality' first inserted by W.B. Act 43 of 1983, then the words 'or the Chairman of the Howrah Municipality or the Chairman of the Bally Municipality' omitted by W.B. Act 15 of 1995.], to absent himself from meetings of the Board for any period not exceeding six months.