Section 18 in The Bombay Secondary School Certificate Examination Act, 1948
18. Appointment, powers and duties of Secretary.
(1)The Board shall have a Secretary who shall be appointed by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.(2)The Secretary shall, subject to the control of the Chairman of the Board, be the executive officer of the Board.(3)He shall exercise such powers and perform such duties as may be prescribed.(4)He shall be entitled to be present at the meetings of the Board but he shall not be entitled to vote thereat.
