[The Secretary to the Board shall] [Substituted [The Central Government shall appoint a Secretary to the Board, who shall] by Act 42 of 2006 (w.e.f. 13.9.2006) ] under the control and direction of the Board, exercise such powers and perform such duties as may be prescribed or as may be delegated to him by the Board or the Chairperson [The word [Chairman] substituted by Act 42 of 2006 (w.e.f. 13.9.2006) ].
