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State of Gujarat - Section

Section 67 in Gujarat Public Trusts Act, 2011

67. Chairmen and treasurer of committee.

(1)The State Government shall, from amongst the members of the committee, appoint a Chairman and shall also appoint a Treasurer.
(2)The State Government may direct that the Chairman. Treasurer and other members of the committee may be paid such honorarium or fees and allowances from the Management Fund constituted under section 76 in such manner as may be prescribed.