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[Cites 0, Cited by 0] [Section 11G] [Entire Act]

Union of India - Subsection

Section 11G(3) in Income Tax Rules, 1962

(3)One of the members of the National Committee shall be appointed as Chairman by the Central Government. In the event of vacancy of the office of Chairman for any reason and until a new Chairman is appointed, no meeting of the National Committee shall be held :Provided that if for any meeting, the Chairman is absent, the members present for the meeting may elect one amongst themselves to preside over the day's sitting.