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State of Assam - Section

Section 42 in Sonowal Kachari Autonomous Council Act, 2005

42. Office of the Village Council.

(1)There shall be an office of the Village Council at such place as may be determined by the Village Council with the approval of the Government.
(2)The Government shall, in consultation with the President of the Village Council, appoint a Secretary to the Village Council.
(3)The Secretary to the Village Council shall be the Chief Executive of the Village Council and shall act under the direction and control of the President. All other officers and staff shall be subordinate to him.Chapter-VI Powers and Functions of the Village Council.