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State of Gujarat - Section

Section 24 in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

24. Appointment of officers and servants.

(1)The Secretary to the Board shall be appointed by the State Government.
(2)The Secretary shall be the Chief Executive Officer of the Board.
(3)The Board may appoint such other officers and servants as it considers necessary for the efficient performance of its functions.