Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1)(b) in The Rajiv Gandhi Science And Technology Commission Act, 2004

(b)a Member-Secretary, to be appointed by the Government, who shall be a person who is preferably a senior scientist having wide and varied experience in application of developments in science and technology to the solution of problems facing the society and preferably experience of socio-economic analysis. The Member-Secretary shall be the executive head of the Commission's establishment. Selection of the person for appointment as a Member-Secretary may be done on the lines of the prevailing methods adopted by the Government of India for appointments to senior scientific positions, such as through a Search Committee, advertisement, etc.;