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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(2) in Tamil Nadu Heritage Commission Act, 2012

(2)The Government shall, in consultation with the Commission, appoint a Secretary of the Commission who shall hold office for such period as may be prescribed:Provided that the first appointment of the Secretary may be made by the Government without consultation with the Commission.