Section 4 in THE UTTAR PRADESH SHREE CHITRAKOOT DHAAM TEERTH VIKAS PARISHAD ACT, 2021
4.
(1)There shall be an Executive Vice-Chairperson of the Parishad to be appointed by the Chief Minister of Uttar Pradesh(2)There shall be the Chief Executive Officer of the Parishad to be appointed by the State Government from amongst the officers not below the rank of Special Secretary of the State Government.(3)The Chief Executive Officer shall be the Administrative Head of the Parishad and all the officers employed appointed by the Parishad on deputation or taken on contractual basis shall be under the administrative control of the Chief Executive Officer.(4)The Executive Vice-Chairperson and the Chief Executive Officer shall be entitled to receive from the fund of the Parishad such salaries and allowances and be governed by such conditions of service as may be determined by general or special order of the State Government issued in this behalf.(5)All orders and decisions and other instruments of the Parishad shall be authenticated by the signature of the Chief Executive Officer.
