Section 42(3) in The Bodoland Autonomous Council Act, 1993
(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.
