Section 40 in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982
40. Terms and conditions of appointment of the Chief Executive Officer
. (1) The Chief Executive Officer of the Board shall be appointed by the State Government and shall hold office during the pleasure of the State Government.(2)The Chief Executive Officer shall be the principal officer of the Board and shall carry into effect the resolution of the Board and shall be responsible for keeping the accounts of the Board and for timely submission of all returns, statements and reports by the Board to the State Government.(3)The Chief Executive Officer shall discharge such other functions as are entrusted to him by the Act and the Rules made thereunder or as may be entrusted by the Board.(4)The Board shall not pass an order of dismissal, removal, suspension or reduction in rank on the Chief Executive Officer without the previous approval of the State Government.(5)The Chief Executive Officer may send at any time any report or communication regarding the affairs of the Board to the State Government.(6)At the end of each market year the Chairman of the Board may send a report on the performance of the Chief Executive Officer to the State Government.(7)The pay or scale of pay, if any, attached to the post of the Chief Executive Officer shall be such as may be determined by the State Government from time to time.(8)If the Chief Executive Officer is an officer of the State Government deputed to the Board he shall draw pay and allowances in terms of the order of the deputation and his other conditions of service shall be governed by the rules of the service or department to which he belongs.(9)If the Chief Executive Officer is not an officer of the State Government deputed to the Board his pay or scale of pay shall be determined by the State Government and the other conditions of his appointment shall be determined by the Board subject to the approval of the State Government.
