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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tripura - Subsection

Section 11(2) in Tripura Board of Secondary Education Act, 1973

(2)The Secretary shall-
(a)Subject to the control of the Board, be the Chief administrative officer of the Board ;
(b)subject to the control of the President, be responsible for seeing that the orders of Board are carried out ;
(c)be empowered to enter into all contracts for and on behalf of the Board.