Section 42(5) in The Bodoland Autonomous Council Act, 1993
(5)The General Council may, upon a resolution carried at a special meeting held for the purpose and supported by a majority of the total number of members holding office for the time being, request the Government for replacement of the Principal Secretary appointed under sub-section (2) and the Government may, on being satisfied as to the necessity of such replacement, replace the Principal Secretary :Provided that the Government may at any time withdraw the Principal Secretary appointed under sub-section (2) in consultation with the Chief of the Bodoland Executive Council.
