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42. Presiding Officer.

In the absence of

(a) both the President and the Vice-President from any meeting of a Board in which there is more than one elected member,

(b) the President from a meeting of a Board constituted under sub-section (6) of section 12 or sub-section

(2) of section 13, the members present shall elect one from among their own members to preside.



Cantonments Act, 2006 Back




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