Section 10 in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982
10. Appointment of officer and staff.
(1)The Board shall have powers, subject to such conditions as may be prescribed, to appoint officers, clerical and executive staff to carry out and supervise the activities financed from the Fund.(2)The Secretary of the Board shall be appointed by the State Government, who shall be the principal Executive Officer of the Board.(3)The State Government may depute to the service of the Board any Government servant and the term and conditions of deputation of such servants shall be determined by the State Government in consultation with the Board and the terms and conditions so determined shall be binding on the Board.
