Section 12 in The West Bengal Housing Board Act, 1972
12. Officers and other staff.
(1)The Board shall have a Housing Commissioner, who shall be the Chief Executive [* * * * *] [Words 'and one or more Assistant Housing Commissioners,' omitted by W.B. Act 35 of 1980.] and such other officers and employees as the Board may consider necessary for the efficient performance of its functions.(2)The appointment of the Housing Commissioner shall be made by the State Government and the appointment of other officers and employees of the Board shall be made by the Board:Provided that the Board shall not appoint any officer in a scale of pay the maximum of which exceeds two thousand rupees a month, without obtaining the previous sanction of the State Government.
