Section 13 in Kerala Cultural Activists Welfare Fund Act, 2010
13. Appointment of Officers and Staff.
(1)The Government may, appoint a Secretary and such number of other officers and staff as it deems necessary to assist the Board in the performance of its functions and discharge of its powers under this Act, Rules and the Schemes framed thereunder.(2)The Secretary shall be the Chief Executive Authority of the Board and have the powers and duties as may be prescribed.(3)The method of appointment, salary, allowances and other conditions of service of the Secretary and other officers and staff appointed under sub-section (1) shall be such as may be prescribed.
