Section 12(1) in Jammu and Kashmir Khadi and Village Industries Board Act, 1965
(1)(a)The Board shall appoint an Executive Officer to manage the affairs of the Board.(b)The functions, duties and powers of the Executive Officer shall be such as may be fixed by the Board, with the prior approval of the Government.(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.
