Section 4 in The U. P. Industrial Area Development Act, 1976
4. Chief Executive Officer.
(1)The Chief Executive Officer of the authority shall be appointed by the State Government and he shall be a whole time officer of the Authority.(2)The Chief Executive Officer shall be entitled to receive from the funds of the Authority, such salaries and allowances and be governed by such conditions of service as may be determined by general or special order of the State Government in this behalf.(3)The Chief Executive Officer shall exercise such powers and perform such duties as may be specified in the regulations or delegated to him by the Authority.
