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Section 10 — Casual vacancy in the office of Chairman or Managing Director.

The National Housing Bank Act, 1987
If the Chairman, or as the case may be, the Managing Director, is by infirmity or otherwise rendered incapable of carrying out his duties or is absent on leave or otherwise, in circumstances not involving the vacation of his appointment, the Central Government may, appoint another person to act in his place during his absence.

Official Hindi (PDF) ↗

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