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State of West Bengal - Section

Section 6 in The West Bengal Comprehensive Area Development Act, 1974

6. Executive Vice-Chairman. -

(1)The State Government shall, subject to such terms and conditions as may be prescribed, appoint a member of the Corporation to be the Executive Vice-Chairman of the Corporation who shall be its Chief Executive Officer.
(2)The Executive Vice-Chairman shall exercise such powers and perform such duties as may be provided by regulations.