Section 7 in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978
7. Managing Director and Officers of the Board and other staff.
(1)The State Government shall appoint a Managing Director who shall exercise such powers and perform such duties as may be prescribed or as may be delegated to him by the Board.(2)The Managing Director shall be entitled to such salaries and allowances and such conditions of service in respect of leave, pension, provident fund and other matter as may, from time to time, be fixed by the State Government.(3)Subject to such control, restrictions and conditions as may be prescribed, the Board may appoint such other officers and employees as may be necessary for the efficient performance of its functions.(4)The Managing Director and other officers and employees of the Board shall not undertake any work unconnected with their duties under this Act except with the permission of the State Government.
