Section 11A in The Punjab Khadi and Village Industries Board Act, 1955
11A. [ Appointment of Financial Adviser. [Inserted vide Haryana Act 33 of 1976.]
(1)There shall be a Financial Adviser to the Board who shall be appointed by the State Government. The Government may entrust the functions of the Chief Accounts Officer to the Financial Adviser.(2)The term of office, the conditions of service and the functions of the Financial Adviser shall be such as may be prescribed in consultation with the Board.]
