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4C. Secretary General and Treasurer of the Society. (1) The Managing Body shall, with the previous approval of the President, appoint a Secretary-General and a Treasurer of the Society. (2) The term of office and the conditions of service of the Secretary-General and the Treasurer shall be such as the Managing Body may determine by rules made under section 5: Provided that a the term of office and conditions of service of the Secretary-General and the Treasurer may be varied in like manner by the Managing Body. (3) Notwithstanding anything contained in any contract or agreement and notwithstanding any judgment, decree or order of any court, tribunal or authority or anything contained in any other provision of this Act or the rules made thereunder, the term of office and conditions of service of any persons appointed as the Secretary-General of the Society at any time before the commencement of the Indian Red Cross Society (Amendment) Act, 1992 (14 of 1992) may be varied by the Managing Body with the previous approval of the President.    |
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