Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(1) in The Howrah Improvement Act, 1956

(1)When the Chairman is granted leave of absence or deputed to other duties or when the post of Chairman falls vacant by reason of his death, resignation or removal or otherwise, the State Government may appoint a person to act as Chairman for such period as it thinks fit.