Section 4(4) in Jharkhand Tourism Development and Registration Act, 2015
(4)(i)The Deputy Commissioner of the concerned district or as notified by the Government will be the Managing Director of the Authority. The Managing Director will also be the Vice Chairman of the Authority and carry out all the appertain functions in this regard.(ii)The services of the Executive Director of the Authority shall be taken on deputation or on contractual basis for a period of three years in the first instance on extend-able basis. Such services may, however, be terminated in case of unsatisfactory performance or due to resignation after giving a notice of 15 days to either party.(iii)The Executive Director of the Authority shall perform, among others, the following duties under the general guidance of the Managing Director :(a)he shall receive all the moneys on behalf of the Authority and issue receipt and maintain proper account for the same;(b)he shall withdraw money from the fund of the Authority to make payments of salaries and allowances and for the expenditures of the Authority;(c)he shall attest any order of the Authority;(d)he shall be the Member Secretary of the Authority and carry out all functions appertain therewith;(e)he shall carry out any such duty, which may be assigned to him from time to time by the Authority or State Government.
