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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(1)(c) in Jammu and Kashmir Khadi and Village Industries Board Act, 1965

(c)The Executive Officer may be a Government servant whose services are placed at the disposal of the Board by the Government and if he is not a Government servant, his remuneration, allowances and other conditions of service shall be such as may be fixed by the Government.