Section 6 in The Western Orissa Development Council Act, 2000
6. Appointment of Chief Executive Officer and his term of office and other conditions of service.
(1)There shall be a Chief Executive Officer of the Council, who shall be an officer not below the rank of a Joint Secretary to Government of Orissa and shall be appointed by the Government in consultation with the Chairman of the Council by notification.(2)[ The Council shall have powers to create Class-III and Class-IV posts as per parameters of guidelines for the same and fill up such posts in the manner prescribed.] [Substituted vide Notification No. 10942 dated 19.7.2001 O.G.E.No. 1355 dated 19.7.2001.](3)The Chief Executive Officer shall be under the administrative control of the Council.
