Section 10 in Telangana Khadi and Village Industries Board Act, 1958
10. [ Officers and servants of the Board. [Substituted with marginal heading by Act No.30 of 1981.]
(1)The Government shall appoint the Chief Executive Officer, the Financial Adviser and Chief Accounts Officer and the Deputy Chief Executive Officer, and other persons to fill the posts carrying equivalent scales of pay to those aforesaid, either on deputation or otherwise.(2)The Chief Executive Officer shall be the principal Administrative Officer of the Board and shall exercise such powers and discharge such duties as may be prescribed or as may, from time to time, be delegated to him by the Board or by the Chairman and shall be directly responsible for the due fulfilment of the purposes of this Act.(3)Subject to such rules as may be made by the Government in this behalf, the Board may, with the prior sanction of the Government, appoint such other officers and servants as it may consider necessary for the efficient performance of its functions. All the officers and servants of the Board shall be subordinate to the Chief Executive Officer.]
