Section 25 in The Assam State Co-operative Agriculture and Rural Development Bank Limited
25. Chief Executive Director.
(a)The Chief Executive Director of the Bank who shall be a Senior Government officer, shall be appointed by the Government;(b)The Executive Director of the Bank who shall an officer of the Bank shall be appointed by the Bank with prior approval of the Government and he shall function under over all control of the Chief Executive Director.Provided that the managing Director appointed vide Notification No. Co-operative 5(69)72/60, dated 3.11.1979 shall be deemed to have been appointed as Executive Director by the Bank with the approval of the Government under this Bye-law and shall be entitled to pay and allowances as was admissible to him as Managing Director;(e)The pay and other allowances of the Chief Executive Director and the Executive Director shall be charge on the Banks as per terms and conditions of their services as may be determined from time to time by the Government and the Bank respectively.
