(1) The Secretary of the Council (who may also, if it is deemed expedient by the Council, act as Treasurer) shall, for three years from the first constitution of the Council, be a person appointed by the Central Government and shall hold office during the pleasure of the Central Government. (2) The Council shall-- (a) elect from among its members a Vice-President; (b) constitute from among its members an Executive Committee and such other committees for general or special purposes as the Council deems necessary to carry out the purposes of this Act; (c) subject to the provisions of sub-section (1) , appoint a Secretary, who may also, if deemed expedient, act as Treasurer; (d) appoint or nominate such other officers and servants as the Council deems necessary to carry out the purposes of this Act; (e) require and take from the Secretary, or from any other officer or servant, such security for the due performance of his duties as the Council deems necessary; (f) with the previous sanction of the Central Government, fix the fees and allowances to be paid to the President, Vice-President and members and the pay and allowances of officers and servants of the Council.Open in Lexace · Ask the AI about this section
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