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Company Secretaries Act, 1980 16. Staff, Remuneration and Allowances (1) For the efficient performance of its duties and functions, the Council shall appoint a Secretary who shall be a member of the Institute and may - (a) appoint such other persons on the staff of the Institute as it deems necessary; (b) prescribe the terms and conditions of service and the scales of pay of the Secretary and other employees of the Institute, including persons who have become employees of the Institute under section 33; (c) fix the allowances of the President, Vice-President and other members of the Council and its Committees. (2) The Secretary of the Institute shall be entitled to participate in the meetings of the Council and the Committees thereof but shall not be entitled to vote there at.    |
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