Section 12 in Maharashtra Industrial Development Act, 1961
12. Officers and servants of the Corporation.
(1)The State Government shall appoint a Chief Executive Officer, [one or more Deputy Chief Executive Officers] [These words were inserted by Maharashtra 18 of 1975, Section 5(a).] and a Chief Accounts Officer of the Corporation,(2)The Corporation may appoint such other officers and servants, subordinate to the officers mentioned in sub-section (1), as it considers necessary for the efficient performance of its duties and functions.(3)The conditions of appointment and service of the officers and servants and their scales of pay shall-(a)as regards the Chief Executive Officer [the Deputy Chief Executive Officer or Officers] [These words were inserted by Maharashtra 18 of 1975, Section 5(b).] and the Chief Accounts Officer, be such as may be prescribed, and(b)as regards the other officers and servants, be such as may be determined by regulations made under this Act.
