Section 12 in Gujarat Industrial Development Act, 1962
12. Officers and servants of corporation.
(1)The State Government shall appoint a [Managing Director] [These words were substituted for the words 'Chief Executive Officer', by Gujarat 11 of 1986, Section 13 (w.e.f. 01-07-1986).], and a Chief Accounts Officer of the Corporation.(2)The Corporation may appoint such other officers and servants, subordinate to the officers mentioned in sub-section (1), as it considers necessary for the efficient performance of its duties and functions.(3)The conditions of appointment and service of the officers and servants and their scales of pay shall-(a)as regards the [Managing Director] [These words were substituted for the words 'Chief Executive Officer', by Gujarat 11 of 1986, Section 13 (w.e.f. 01-07-1986).] and the Chief Accounts Officer, be such as may be prescribed, and(b)as regards the other officers, and servants, be such as may be determined by regulations.
