Section 10(1) in The M.P. Rajya Matsya Vikas Nigam Adhiniyam, 1979
(1)The Managing Director shall be appointed by the State Government and he shall-(i)be a whole time officer of the Nigam;(ii)exercise such powers and perform such duties as the Board may delegate or entrust to him;(iii)receive such salary and allowances and be governed by such terms and conditions of service as the Nigam may, with the approval of the State Governments, determine :Provided that the first Managing Director shall receive such salary and allowance and shall be governed by such terms and conditions of service as the State Government may determine.
