Section 12 in The Tamil Nadu Bhoodan Yagna Act, 1958
12. Secretary.
(1)The State Board may appoint one of its members to act as its Secretary and such other officers and servants as it may deem necessary for the purposes of this Act.(2)The State Board may delegate to the Secretary any of its powers, duties or functions under this Act except such powers, duties or functions as the Government may by general or special order specify.
