Section 42 in The Bodoland Autonomous Council Act, 1993
42. Principal Secretary.
- There shall be Secretariat for the Bodoland Autonomous Council the establishment of which shall be as follows :(1)There shall be a Principal Secretary as the Head of the Bodoland Autonomous Secretariat.(2)The Principal Secretary referred to in sub-section (1) shall be appointed by the Government in consultation with the Chief of the Bodoland Executive Council and shall be paid out of the Council Fund such salaries and allowances as may, from time to time, be fixed by the Government. Such appointment shall ordinarily be for a period of three years.(3)The Principal Secretary shall be Principal Executive Officer of the General Council and all other officers of the General Council shall be subordinate to him. His presence will be compulsory at the meeting of the General Council or of the Executive Council or of any committee of the General Council and to take part in the discussion in all the meetings and may, with the consent of the Chief of the Bodoland Executive Council, or any other person pesiding over such meeting for the the time being, as the case may be, at any time make a statement or give an explanation of facts, but he shail riot be entitled to vote.(4)The Principal Secretary shall Act under the direction of the Chief of the Bodoland Executive Council and shall be responsible to the General Council through the Chief of the Bodoland Executive Council.(5)The General Council may, upon a resolution carried at a special meeting held for the purpose and supported by a majority of the total number of members holding office for the time being, request the Government for replacement of the Principal Secretary appointed under sub-section (2) and the Government may, on being satisfied as to the necessity of such replacement, replace the Principal Secretary :Provided that the Government may at any time withdraw the Principal Secretary appointed under sub-section (2) in consultation with the Chief of the Bodoland Executive Council.
