Section 19(2)(d) in The Coconut Development Board Act, 1979

[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2)(d) in The Coconut Development Board Act, 1979

(d)the powers to be exercised and the duties to be performed by the Chief Executive Officer under sub-section (1A) of section 7;

(da)the salaries and allowances payable to, and other conditions of service of, the Chief Executive Officer under sub-section (1B) of section 7;