(1)The Government may appoint for the State one or more Directors for general education and a Director of Technical Education, for the purpose of exercising the powers conferred on and performing the functions entrusted to each of them by or under this Act.(2)The Government may also appoint such number of Additional Directors, Joint Directors, Deputy Directors, Assistant Directors and such other officers as they think fit to assist each such Director in the exercise of the powers conferred on and the performance of the functions entrusted to him by or under this Act.(3)Subject to the provisions of this Act, and the general or special orders of the Government made in this behalf, -(a)the Director shall be the chief controlling authority in all matters connected with the administration of such part of general education in the State as may be allotted to him by the Government by an order made in this behalf ;(b)the Director of Technical Education shall be the chief controlling authority in all matters connected with the administration of technical education in the State.
