Section 11 in The Goa Tillari Irrigation Development Corporation Act, 1999
11. Officers and servants of Corporation.
(1)The State Government shall appoint for the Corporation a Chief Accounts and Finance Officer not below the rank of Joint Director from the Goa Finance and Accounts Service.(2)The Corporation may, with the prior approval of the State Government, appoint such other officers and servants as it considers necessary for the efficient performance of its duties.(3)The conditions of appointment and service of the officers and servants and their scale of pay shall,-(a)as regards the officer mentioned in sub-section (1), be such as may be prescribed, and(b)as regards the officers and servants mentioned in sub-section (2), be such as may be laid down, from time to time, by regulations.(4)Subject to the superintendence of the Corporation, the Managing Director shall supervise and control all it's officers and employees including any officer of the State Government appointed on deputation to the Corporation.
