Section 5 in The West Bengal Khadi And Village Industries Board Act, 1959
5. [ Officers of the Board. [[Section 5 substituted by W.B. Act 35 of 1983, which was earlier as under :-
'5. Executive Officer of the Board. - The State Government shall in consultation with the Board appoint a person not being a member of the Board to be the Executive Officer of the Board.'.]]- The State Government shall, in consultation with the Board,-(a)appoint a person not being a member of the Board to be the Chief Executive Officer of the Board;(b)appoint a person not being a member of the Board to be the Secretary of the Board;(c)appoint a person not being a member of the Board to be the Financial Adviser of the Board, who shall also function as Chief Accounts Officer.The Chief Executive Officer, Secretary, and the Financial Adviser and Chief Accounts Officer will be wholetime employees of the Board.]
