Section 13 in The Punjab Backward Classes Land Development and Finance Corporation Act, 1976
13. Executive Director.
(1)The State Government shall appoint [-] [Words 'one of the directors, being' omitted vide Punjab Act No. 20 of 1981.] an officer of the State Government, as Executive Director who shall hold that office during its pleasure.(2)The Executive Director who shall be a whole-time officer of the Corporation shall-(a)be its Chief Executive Officer;(b)be responsible for the operational management of the Corporation and implementation of the general policies approved by the Board;(c)perform such duties as the Board may by regulations or otherwise assign to him;(d)receive such salary and allowances and be governed by such terms and conditions of service as may be determined by the Board and approved by the State Government.(3)If the Executive Director is by infirmity or otherwise rendered incapable of carrying out his duties or is absent, on leave or otherwise in circumstances not involving the vacation of his appointment, the State Government may appoint another director who is an officer of the State Government to act in his place during his absence.
