Section 13 in Assam Industrial Infrastructure Development Corporation Act, 1990
13. Officer and employee of the Corporation.
(1)The State Government shall appoint a Managing Director who shall be the Chief Executive Officer of the Corporation.(2)The Corporation may appoint such other officers and employees subordinate to the Managing Director as it considers necessary for the efficient performance of its duties and functions.(3)The conditions of appointment and service of the officers and employee and their scales of pay shall-(a)As regards the Managing Director, be such as may be prescribed; and(b)As regards the other officers and employees, be such as may be determined by regulations made under this Act.(4)If the Managing Director of the Corporation is temporarily absent, or rendered incapable of performing his duties for any reason whatsoever, not involving the vacation of his office, the State Government may appoint another person to Act in his place during his absence. Such person shall vacate office on the date the Managing Director resumes his duties.Corporation to absorb certain staff and to at some obligation of State Government in respect of matters to which this Act Applies.
