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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Assam - Subsection

Section 7(2) in Assam State Housing Board Act, 1972

(2)The Chairman or the Vice-Chairman may hold office in a honorary capacity or on payment of remuneration. If any, remuneration is to be paid to the Chairman or the Vice- Chairman, such remuneration and other conditions of service shall be such as may be prescribed.