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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(a) in The Punjab Women and Children Development and Welfare Corporation (General) Rules, 1983

(a)is absent without leave of the Government in the case of the Chairman and of the Board in the case of a Director, for more than three consecutive meetings of the Board, without a cause, sufficient in the opinion of the Government or the Board, as the case may be, exonerate his absence.