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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(1) in The Bihar State Housing Board Act, 1982

(1)The Managing Director shall exercise supervision and control over the acts and proceedings of all officers and employees of the Board, and, subject to the foregoing Sections and subject also to such control and revision as may be prescribed, shall decide all questions relating to the service of the said officers end employees and their salaries, allowances, benefits and privileges.