(1)Board shall appoint a person from any of the following categories to be Executive Officer under sub-section (1) of Section 38 of the Act, namely -(a)a retired officer of the State/Central Government not below the rank of Group B and who is not more than sixty five years of age; or(b)an officer in the equivalent grade from any of the State/Central Civil Services; or(c)any official of the Board in the cadre of Superintendent/Manager of equivalent cadre who -(i)possesses a Bachelor's degree of any recognised University: and(ii)have a minimum of ten years of service.(2)The appointment of a retired officer under sub-rule (1) shall be on contract basis and the scale of pay and other allowances admissible for the post of Executive Officer shall be fixed by the Board.(3)If the appointment is a part time appointment, a suitable honorarium may be fixed by the Board.(4)If the appointment is by deputation of a Government Servant, his period of deputation, terms of service and the pay and allowances shall be regulated as per Civil Services Rules.(5)If the appointment of Government servant is in addition to his own duties, he shall be entitled to draw such remuneration as may be fixed by the Board.(6)If the appointment is by promotion of a Superintendent/Manager, the post must carry the scale of pay as fixed by the Board.(7)An Executive Officer may also be considered for appointment on an Honorary basis.(8)For any waqf having a gross annual income of not less than five lakhs rupees, the Executive Officer may be provided with the following supporting staff as deemed necessary, namely -(a)Rent Collector/Manager/Sheristedar : One(b)Clerk-cum-Typist: One(c)Revenue Clerk/Patwari /Bill Collector : One
