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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Assam - Subsection

Section 42(2) in The Bodoland Autonomous Council Act, 1993

(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.