Section 38 in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
38. Appointment of Secretary of the Committee.
(1)Every Committee shall have a Secretary who shall be appointed by the State Government in accordance with the recruitment and promotion rules as may be prescribed.(2)The Secretary of the Committee shall be the ex-officio Secretary of the Committee and shall be custodian of all the records and properties of the Committee.
