Section 20(1) in The Cantonments Act, 1924

Central Government Act

(1) The 8[ Officer Commanding the station] 9[ if a member of the Board] shall be the President of the Board:

1. Sub- section (3) was inserted and the original sub- section (3) re- numbered (4) by s. 2 Act 15 of 1942. 2 Subs. by the A. O 1948, for' Crown". 3 Subs. by the A. O. 1948, for" His Majesty the King, Emperor of India, his heirs and successors". 4 subs. by the A. O. 1937, for" L. G." 5 Subs. by Act 7 of 1925, s. 14, for" Commanding Officer of the Cantonment". 6 Ins. by Act 24 of 1936, s. 7. 7 Subs. by Act 15 of 1983, s. 10 (w. e. f. 1- 10- 1983 ). 8 Subs. by s. 11, ibid. (w. e. f. 1- 10- 1983 ). 9 Subs. of s. 12, ibid. (w. e. f. 1- 10- 1983 ).

1[ Provided that when a military office holding the office of President ceases to be the Officer commanding the station merely by reason of a 2[ temporary absence from the station for a period not exceeding thirty consecutive days], he shall not vacate the office of President.]