Section 23 in The Punjab Infrastructure (Development & Regulation) Act, 2002
23. Officers and Employees of the Board.
(1)The Board shall have a Managing Director to be appointed by the State Government to assist the Board in its day to day functioning.(2)The Board may, with the approval of the State Government, create such other posts and appoint such officers and other employees thereon, as it may consider necessary for the efficient discharge of its functions.(3)The conditions of service of officers and other employees referred to in sub-sections (1) and (2) and their functions and duties shall be such as may be specified in the bye-laws.(4)The Managing Director shall exercise the powers of supervision over all the officers and other employees of the Board.(5)All contracts on behalf of the Board shall be signed by the Managing Director after due sanction from the competent authority and in the absence of the Managing Director, no contract signed by an employee other than the Managing Director, shall be valid and binding on the Board without the prior and specific approval of the Board in respect thereof.
