Section 5 in Jammu and Kashmir Khadi and Village Industries Board Act, 1965
5. Financial Adviser of the Board.
(1)The Government shall appoint a person not being a member to be the Financial Adviser of the Board. The Financial Adviser may also function as the Chief Accounts Officer.(2)Such appointment as well as the term of office, the conditions of service and the functions of the Financial Adviser shall be such as may be prescribed in consolation with the Board.
