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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(2) in The West Bengal Maritime Board Act, 2000

(2)The conditions of service of the Chief Executive Officer shall be such as may be prescribed:Provided that till such time as the rules are made, the State Government may, by order, fix the terms and conditions of service of the Chief Executive Officer.