11. Terms and conditions of services of the Executive Officer of the Committee.
(1)The appointment to the post of Executive Officer under sub-section (1) of section 29 of the Act may be made by the Government by transfer or on deputation from amongst its officers.(2)To be eligible for appointment to the post of Executive Officer, a candidate-(a)must be a citizen of India :(b)must be a Muslim ;(c)must hold a Bachelor's degree from any of the recognized Indian Universities or hold any diploma or degree of any Foreign University, which in the opinion of the Government is equivalent to, or higher than, the aforesaid Bachelor's degree ;(d)must preferably have the knowledge of Urdu.(3)The Executive officer shall not be below the rank of a Deputy Secretary to the Government.(4)The Executive Officer, if appointed by transfer/on deputation, shall be allowed to draw pay in his own pay scale along with other allowances admissible to him plus. Deputation allowance as admissible under the Government rules. The period of deputation shall ordinarily be three years subject to extension up to five years, for a period not exceed in gone year at a time.(5)The travelling allowance rules for the time being in force shall apply to the Executive Officer.(6)Leave to the State Government Employee's Rules applicable to the Government employees shall apply to the employees of the Committee.
