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State of Tamilnadu - Section

Section 37 in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971

37. Appointment of officers and servants.

(1)The Secretary to the Board shall be appointed by the Government.
(2)The Secretary shall be the Chief Executive Officer of the Board.
(3)The Board may appoint such other officials and servants as it considers necessary forth efficient performance of its functions.