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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Mizoram - Subsection

Section 20(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(2)There shall be a Secretary to the Executive Committee. The Secretary shall be appointed by the Chief Executive member and shall not be a member of the District Council:Provided that the Administrator of Mizoram may depute any of its officer to a District Council to function as its Executive Secretary, in which case the Secretary appointed by the Chief Executive Member shall function, under the officer so appointed by the Government, as Additional Secretary.