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Jagdish And Ors. vs Dda [Along With W.P. (C) No. 5009 Of ... on 14 July, 2006

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[Section 7] [Complete Act]
Central Government Act
Section 7(1) in The Protection Of Human Rights Act, 1993
(1) In the event of the occurrence of any vacancy in the office of the Chairperson by reason of his death, resignation or otherwise, the President may, by notification, authorise one of the Members to act as the Chairperson until the appointment of a new Chairperson to fill such vacancy.