Section 7(1) in Bombay Khadi and Village Industries Act, 1960
(1)(a)Every Board shall appoint an Executive Officer to manage the affairs of the Board.(b)The functions, duties and powers of the Executive Officer shall be such as may be fixed by the Board, with the prior approval of the State Government.(c)The Executive Officer may be a Government servant whose services are placed at the disposal of the Board by the State Government and if he is a Government servant his remuneration, allowances and other conditions of service shall be such as may be fixed by the State Government.
