Section 13(2) in The Gujarat Tribal Development Corporation Act, 1972
(2)The Executive Director who shall be a whole time officer of the Corporation shall-(a)be its Chief Executive Officer.(b)be responsible for the operational management of the Corporation and implementation of the general policies approved by the Board.(c)perform such duties as the Board may, by regulations or otherwise, assign to him;(d)receive such salary and allowances and be governed by such terms and conditions of service as may be determined by the Board and approved by the State Government.
