Section 48 in The Darjeeling Gorkha Hill Council Act, 1988
48. [Principal Secretary to Council.] [Words substituted by W.B. Act 3 of 1994.]. -
[(1) There shall be a Principal Secretary to the Council (hereinafter referred to as the Principal Secretary) appointed by the Government in consultation with the Chief Executive Councillor.] [Sub-sections (1), (2) and (4) substituted by W.B. Act 3 of 1994.](2)[ The Principal Secretary shall be paid out of the Council Fund such salaries and allowances as may, from time to time, be fixed by the Government.] [Sub-sections (1), (2) and (4) substituted by W.B. Act 3 of 1994.](3)The [Principal Secretary] [Words substituted by W.B. Act 3 of 1994.] shall be the Principal Executive Officer of the General Council and all other officers of the General Council shall be subordinate to him. He shall have the right to be present at a meeting of the General Council or of the [Council] [Word substituted by W.B. Act 3 of 1994.] or of any Committee of the General Council, and to take part in the discussions as if he were a member of the General Council or of the [Council] [Word substituted by W.B. Act 3 of 1994.] or of the Committee as aforesaid and may, with the consent of the Chief Executive Councillor or any other person presiding over such meeting for the time being, as the case may be, at any time make a statement, or give an explanation, of facts, but he shall not be entitled to vote.(4)[ (a) The Principal Secretary shall act under the direction of the Chief Executive Councillor.] [Sub-sections (1), (2) and (4) substituted by W.B. Act 3 of 1994.](b)The Principal Secretary shall be responsible for the maintenance of the records of the Council.(5)The General Council may, upon a resolution carried at a special meeting called for the purpose and supported by a majority of the total number of [Councillors] [Word substituted by W.B. Act 3 of 1994.] holding office for the time being, request the Government for replacement of the [Principal Secretary] [Words substituted by W.B. Act 3 of 1994.] appointed under [sub-section (1)] [Word, figure and brackets substituted by W.B. Act 3 of 1994] and the Government may, on being satisfied as to the necessity of such replacement, replace the [Principal Secretary] [Words substituted by W.B. Act 3 of 1994.] :[Provided that the Government may, at any time, withdraw the Principal Secretary appointed under sub-section (1).] [Proviso substituted by W.B. Act 3 of 1994.]
