Section 4A in Assam Khadi and Village Industries Board Act, 1955
4A. [ Appointment of a Chief Executive Officer. [Added by Assam Act No. 31 of 1960, dated 17.12.1960.]
- The State Government may appoint an officer of its own to act as the Chief Executive Officer of the Board. He shall hold office for such period as the State Government may, by general or special order, direct and unless otherwise directed by the State Government, he shall receive his salary and allowances from the funds of the Board.]
