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Chartered Accountants Act, 1949 16. Staff, remuneration and allowances (1) For the efficient performance of its duties, the Council may- (a) appoint a Secretary who may also, if so decided by the Council, act as Treasurer; (b) appoint such other officers and servants as it deems necessary; (c) require and take from the Secretary or from any other officer or servant of the Council such security for the due performance of his duties, as the Council considers necessary; (d) fix the salaries, fees, allowances and other conditions of service of the officers and servants of the Council; (e) with the previous sanction of the Central Government, fix the allowances of the President, Vice-President and other members of the Council and members of its committees. (2) Notwithstanding anything contained in sub-section (1), on the first constitution of the Council the Secretary shall be a person appointed by the Central Government in consultation with the Council, and he shall hold office during the pleasure of the Central Government, but so as not to exceed a period of three years from the date of his appointment. (3) The Secretary of the Council shall be entitled to participate in the meetings of the Council but shall not be entitled to vote thereat.    |
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