Section 12 in The Pepsu Townships Development Board Act, 1954
12. Administrator of the Board.
(1)There shall be an Administrator of the Board who shall be appointed by the State Government [* * * * ] [Omitted by Punjab Act 19 of 1973, Section 2.] on such terms and conditions as may be prescribed.(2)The Administrator shall be the ex officio Secretary to the Board and shall have the right to speak at, and otherwise take part in any meeting, but shall not have the right to vote.(3)The Administrator shall be the principal executive officer of the Board and all other officers and servants of the Board shall be subordinate to him.
