Section 14(1) in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988
(1)For the efficient discharge of the functions assigned to it under this Act, the Board may appoint a Chief Executive Officer and such other officers and servants as it considers necessary with such designations, pay, allowances and other remuneration and pre-requisites as the Board may determine from time to time:Provided that the Chief Executive Officer of the Board will not be less in rank that of a District Magistrate of the District and the Chief Accounts Officer not less in rank than a Deputy Director of Accounts.
