Section 13(2) in The Punjab Scheduled Castes Land Development and Finance Corporation Act, 1970
(2)The Executive Director who shall be a whole-time officer of the Corporation shall -(a)be its Chief Executive Officer;(b)be responsible for the operational management of the Corporation and implementation of the general policies approved by the Board;(c)perform such duties as the Board may, by regulations or otherwise assign to him;(d)receive such salary and allowances and be governed by such terms and conditions of service as may be determined by the Board and approved by the State Government.
