(1)Board shall appoint a person from any of the following categories to be Executive Officer under sub-section (1) of Section 38 of the Act, namely -(a)a retired officer of the State/Central Government not below the rank of Group B and who is not more than sixty five years of age; or(b)an officer in the equivalent grade from any of the State/Central Civil Services; or(c)any official of the Board in the cadre of Superintendent/Manager of equivalent cadre who -(i)possesses a Bachelor's degree of any recognised University: and(ii)have a minimum of ten years of service.
