Section 22 in The Gujarat Secondary and Higher Secondary Education Act, 1972
22. Salaries and allowances and other conditions of service to secretary, joint/assistant secretaries and of officers and servants of the Board.
- The Chairman, Deputy Chairman, Secretary, Joint and Assistant Secretaries and other officers and servants appointed under this Act shall be the servants of the State Government, and they shall draw their salaries or as the case may be honoraria and allowances from the Consolidated Fund of the State. The salaries and allowances and other conditions of service of these officers other than the Chairman and Deputy Chairman shall be such as may be determined by the State Government.
