Section 35(1) in THE UTTAR PRADESH VINDHYA DHAM TEERTH VIKAS PARISHAD ACT, 2021
(1)The State Government may appoint two suitable persons respectively as Additional Chief Executive Officer and the Finance Officer of the Parishad who shall exercise such powers and perform such duties as may be prescribed by regulations or delegated to them by the Parishad or the Chief Executive Officer.
