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State of Madhya Pradesh - Section

Section 36 in The M.P. Prakoshtha Swamitva Rules, 1976

36. Vice-President. - The Vice-President shall take the place of the President and perform his duties whenever the President shall be absent or unable to act. If neither the President nor the Vice-President is able to act, the Board shall appoint some other members of the Board to act on an interim basis, the Vice-President shall perform such other duties as shall from time to time be imposed upon him by the Board.