Section 11(1) in The Bonded Labour System (Abolition) Ordinance, 1975
(1)The managing director shall-(i)be a whole time officer of the corporation;(ii)exercise such powers and perform such duties as the Board may delegate or entrust to him by regulations or otherwise;(iii)hold office for such term not exceeding five years, as the State Government may at the time of appointment specify, and be eligible for re-appointment; and(iv)receive such salary and allowances and be governed by such terms and conditions of service as the Board may, with the previous approval of the State Government; may determine:Provided that the first managing director shall receive such salary and allowances and shall be governed by such terms and conditions of service as the State Government may determine.
