Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(2) in The Assam Secondary Education Act, 1961

(2)The State Government shall appoint an officer of the State Government as ex-officio Secretary to the Board who shall also be an ex-officio member of the Board. The emoluments of the Secretary shall be determined by the State Government and shall be paid from the Board's Fund.