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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(1)(xxii) in The Assam Higher Secondary Education Act, 1984

(xxii)The Government shall appoint an officer of the Government as ex-officio Secretary of the Council who shall also be an ex-officio member of the Council. The emoluments of the ex-officio Secretary shall be determined by the Government and shall be paid from the Council's fund.