Section 4(2) in Karnataka Secondary Education Examination Board Act, 1966
(2)The [Director] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.] shall be an officer of the Department of Public Instruction, not below the rank of a [Additional Director] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.], appointed by notification by the State Government. He shall be a whole time officer of the Board and shall hold office during the pleasure of the State Government.
