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The Mediation Act, 2023 37. Secretariat and Chief Executive Officer of Council.- (1) There shall be a Chief Executive Officer of the Council, who shall be responsible for the day to day administration and implementation of the decisions of the Council. (2) The qualification, appointment and other terms and conditions of service of the Chief Executive Officer shall be such as may be specified. (3) There shall be a Secretariat to the Council consisting of such number of officers and employees as may be specified. (4) The qualification, appointment and other terms and conditions of the service of the employees and other officers of the Council shall be such as may be specified. (5) The Central Government shall provide such number of officers and employees as may be necessary for the functioning of the Council till regulations are made under this section.    |
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