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[Cites 0, Cited by 0] [Section 19(5)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(5)(a) in The State Financial Corporations Act, 1951

(a)in the case of the meeting of the Board, a director ] [* * *] [ The words " ,not being the managing director" omitted by Act 43 of 1985, Section 12 (w.e.f. 21-8-1985).][authorised by the Chairman of the Board in writing shall preside at such meeting, but if the director so authorised is absent or if no such authorisation has been made, the Board may elect a director to preside at that meeting; and [Inserted by Act 6 of 1962, Section 9 (w.e.f. 16-4-1962). ]