Section 4B in Assam Khadi and Village Industries Board Act, 1955
4B. [ Appointment of Financial Adviser and Chief Accounts Officer. [Inserted by Assam Act No. 3 of 1964, dated 17.1.1964.]
- That State Government may appoint a Financial Person, not being a member of the Board as the Adviser and Chief Accounts Officer of the Board. He shall hold office for such period as the State Government may, by general or special order, direct and unless otherwise directed by the State Government, he shall receive his salary and allowances from the funds of the Board.]
