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State of Uttarakhand - Section

Section 12 in Uttarakhand Medical Service Selection Board Act, 2015

12. Secretary of the Board.

(1)There shall be a Secretary of the Board appointed by the State Government, who shall be the Head of the Office of the Board.
(2)The Secretary shall exercise such powers and perform such duties as may be specified in the rules or regulations made under this Act or as may be directed by the Chairman.