Section 6 in Tamil Nadu Infrastructure Development Act, 2012
6. Appointment of Chief Executive Officer, officers and staff of the Board.
(1)There shall be a Chief Executive Officer for the Board, in the rank of Secretary to Government in Finance department, appointed by the Government.(2)The Board may, with the approval of the Government, create such posts and appoint such number of persons as it may require, to carry out its functions and duties under this Act.(3)The salary, allowances and the conditions of service of the persons appointed under sub-section (2), shall be such as may be prescribed in the regulations.(4)The Chief Executive Officer of the Board shall exercise the power of supervision and control over all the officers and staff of the Board.
