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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(1) in Tamil Nadu State Housing Board Act, 1961

(1)The Board may appoint a Secretary a Housing Board Engineer and such other officers and servants as it considers necessary for the efficient performance of, its functions:Provided that the appointment of the Secretary and the Housing Board Engineer shall be subject to the previous approval of the Government.