Section 12 in The Orissa Industrial Infrastructure Development Corporation Act, 1980
12. Officers and servants of the Corporation.
(1)The State Government shall appoint a Managing Director who shall be the Chief Executive Officer of the Corporation.(2)The Board may appoint such other officers and servants, subordinate to the Managing Director, as it considers necessary for the efficient performance of its duties and functions.(3)The conditions of appointment and service of the officers and servants and their scales of pay shall-(a)as regards the Managing Director, be such as may be prescribed; and(b)as regards the other officers and servants, be such as may be determined by regulations made under this Act.(4)If the Managing Director of the Corporation is temporarily absent or rendered incapable of performing his duties for any reason whatsoever, not involving the vacation of his office, the State Government may, after consultation with the Board, appoint another person to act in his place during his absence. Such person shall vacate office on the date the Managing Director resumes his duties.
