 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Cantonments Act, I924 20.President and Vice-President:- (1) The {Subs.by Act 7 of 1925 s.14, for Commanding Officer of the Cantonment"} [Officer Commanding the station] (Ins.by Act 24 of 1936, s.7.) [if a member of the Board] shall be the President of the Board: {Ins.by Act 26 of 1927, s.3.} [Provided that when a military officer holding the office of President ceases to be the Officer Commanding the station merely by reason of a temporary absence from the station on duty or on station leave, or during the transfer of his headquarters to a hill station, he shall not vacate the office of President.] {Subs.by Act 24 of 1936, s.7, for the original sub-section.} [(2) Where the Officer Commanding the station is not a member of the Board, the military officer nominated in his place under clause (a) of sub-section (3), sub-section (4) or sub-section (5) of section 13 shall be President of the Board. (3) In every Board in which there is more than one elected member, there shall be a Vice-President elected by the elected members only and from among their number {Ins.by Act 15 of 1942, s.3.} [in accordance with such procedure as the Central Government may by rule prescribe.] ]    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back