Section 5 — Conditions of service of members.

The Brahmaputra Board Act, 1980
The term of office of the members (other than the ex officio members) and other conditions of service of the members shall be such as may be prescribed.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.