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5. Powers of Chairman and Vice-Chairman. (1) The Chairman of the Authority shall, in addition to presiding over the meetings of the Authority, exercise and discharge such powers and duties of the Authority as may be delegated to him by the Authority and such other powers and duties as may be prescribed. (2) The Vice-Chairman of the Authority shall exercise and discharge such of the powers and duties of the Chairman as may be prescribed or as may be delegated to him by the Authority 1.Subs. by Act 40 of 2001, s. 2, for sub-section (3) (w.e.f. 1-7-2003). 2.Ins. by s. 3, ibid. (w.e.f. 1-7-2003).    |
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