Section 10(1) in The State Agricultural Credit Corporations Act, 1968
(1)The managing director shall-(a)be a whole-time officer of the Corporation;(b)perform such duties as the Board may, by regulations or otherwise, assign to him;(c)hold office for such term, not exceeding three years, as the Central Government may specify at the time of the appointment and be eligible for re-appointment;(d)receive such salary and allowances and be governed by such terms and conditions of service as the Central Government may-(i)in the case of first appointment determine, or(ii)in the case of any subsequent appointment, determine after consultation with the Board.
