(1) The Central Government shall appoint the Financial Adviser to the Board. (2) The terms and conditions of service of the Financial Adviser shall be such as may be prescribed.Open in Lexace · Ask the AI about this section
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.