Section 9 in Karnataka Khadi and Village Industries Act, 1956
9. Appointment of members of staff of Board and conditions of their service.
(1)The State Government shall [appoint an officer not below the rank of a Deputy Commissioner of a District to be the Chief Executive Officer of] [Substituted by Act 8 of 1985 w.e.f. 1.6.1984.] the Board.(2)[ The State Government may, from among officers of the Central Government or the State Government appoint a Financial Adviser and Chief Accounts Officer to the Board [x x x] [Substituted by Act 9 of 1973 w.e.f. 8.5.1973.]].(3)The remuneration, allowances and conditions of service of the 1[Chief Executive Officer and the Financial Adviser and Chief Accounts Officer]1 shall be such as the State Government may specify, and their remuneration and allowances shall be paid from the funds of the Board.(4)Subject to such rules as may be prescribed, the Board may appoint such members of the staff as it may consider necessary.(5)The remuneration, allowances and other conditions of service of the members of the staff of the Board shall be such as may be prescribed.
