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State of Rajasthan - Section

Section 9 in The Rajasthan Khadi and Village Industries Board Act, 1955

9. Secretary.

(1)The State Government shall appoint a Secretary to the Board who shall exercise such powers and perform such duties as may be prescribed or as may be delegated to him by the Board or the Chairman.
(2)The Secretary shall be an officer of the Board, whole time or part time as the State Government may direct.