Section 9(1) in Himachal Pradesh Ex-servicemen Corporation Act, 1979
(1)The [Chairman-cum-Managing Director] [In section 9 for the word 'Managing Director' the words 'Chairman-cum-Managing Director' substituted vide Act No. 16 of 1981 repealed Act No. 13 of 1984 effective w.e.f. 25-8-81.], who shall be a whole-time officer of the Corporation, shall -(a)he its Chief Executive Officer;(b)be responsible for the operational management of the Corporation and implementation of the general policies approved by the Corporation;(c)perform such duties as the Corporation may, by regulations or otherwise, assign to him.
