Section 19 in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996
19. Secretary and of Boards.
(1)The Board shall appoint a Secretary and such other officers and employees as it considers necessary for the efficient discharge of its functions under this Act.(2)The Secretary of the Board shall be its chief executive officer.(3)The terms and conditions of appointment and the salary and allowances payable to the Secretary and the other officers and employees of the Board shall be such as may be prescribed.
