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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2)(a) in The Khadi And Village Industries Commission Act, 1956

(a)[ the manner of filling casual vacancies among the members of the Commission and the terms and conditions of service of the chairman, the Chief Executive Officer, the Financial Adviser and other members of the Commission including the salary and allowances to be paid to them and the travelling and daily allowances to be drawn by them when they are on tour;] [Substituted by Act 12 of 1987, Section 14 (w.e.f. 24.7.1987)]
(aa)[ the powers to be exercised and functions to be discharged by the Chief Executive Officer under sub-section (1) of section 5; [Inserted by Act 10 of 2006 (w.e.f. 22.3.2006) ]
(ab)the financial matters in respect of which the Financial Adviser shall be in charge under section 5A;
(ac)the transaction of business at the meetings of the Board under sub-section (2) of section 10]