Section 9 in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
9. Appointment of officers and servants of the board.
(1)The Board shall have a Managing Director who shall be appointed by the State Government and consist of the following other officers (i) One General Manager (ii) Two Assistant General Manager (Personnel, Accounting & Packaging) (Re-designated from the existing Deputy Manager) (iii) Seventeen Marketing Manager and Seventeen Assistant Marketing Managers (iv) One Accountant cum Cashier and such other office bearer as may be appointed by the State Government.(2)The Managing Director appointed under sub-section (1) shall also function as the Member Secretary of the Board and shall be appointed from amongst the officers of Department of Horticulture or Department of Marketing or from the serving General Manager of the Board.(3)The General Manager shall function as Chief Executive Officer of the Board and shall be nominated/appointed from the Deputy Managers of the Board on seniority basis by the State Government.(4)For the efficient discharge of duties and functions of the Board and the Committees, the State Government, may appoint such other officers and employees including Civil Engineer on deputation as may be necessary.(5)The Superintendence and control over all the officers and employees of the Board and Committees shall vest in the Managing Director of the Board.
