(1) The Secretary of the Institute shall be appointed by the Central Government for a tenure of five years and on such terms and conditions of service as may be prescribed. (2) The Secretary shall act as the Secretary of the Governing Council, the Senate and such committees as may be specified by the Statutes. (3) The Secretary shall be responsible to the Managing Director for the proper discharge of his functions. (4) The Secretary shall exercise such other powers and perform such other duties as may be assigned to him by this Act or the Statutes or the Managing Director.Open in Lexace · Ask the AI about this section
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