Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(8) in Rail Land Development Authority (Constitution) Rules, 2007

(8)The Board shall appoint the Secretary of the Authority who shall be responsible for all legal compliances and be the custodian of the common seal of the Authority. The Secretary shall report directly to the Vice-Chairman the day-to-day affairs of the Authority,