Section 10 in The Hastinapur Town Development Board Act, 1954
10. Administrator of the Board.
(1)There shall be an administrator of the Board who shall be appointed by the State Government after consulting with the Central Government upon terms and conditions to be prescribed.(2)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.(3)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 meetings of the Board or a Committee thereof but shall not have the right to vote thereat.
