39. Term of office and other conditions of service of the Chief Executive Officer of the Board [Section 23(2)].
(1)The term of office of the Chief Executive Officer of the Board shall be for a period of three years. However, the State Government in consultation with the Board, may extend his term for a further period of two years.(2)The Chief Executive Officer shall be entitled to receive such pay and allowances, as were being received by him in the parent department from where he is appointed as Chief Executive Officer of the Board. In addition to such pay and allowances, he shall also be entitled for payment of such deputation allowance, as is admissible to a Group "A" officer under the relevant rules.(3)The Chief Executive Officer shall be entitled to such leave and travelling allowance as are admissible to a Group "A" Officer of the Punjab Government.
