Section 7(6) in Himachal Pradesh Ex-servicemen Corporation Act, 1979
(6)[ The Board shall have Secretary-cum-Chief Accounts Officer who shall be appointed by the Government on such terms and conditions as the Government may prescribe.] [Sub-sections (2) and (3) subs, (4) and (5) omitted and (6) added vide Act No 16 of 1981 repealed by Act No. 13 of 1984 elective w.e.f. 25-8-1981.]
