Section 12 in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
12. Officers and employees of the Corporation.
(1)The State Government shall appoint a Chief Executive Officer and a Chief Accounts Officer of the Corporation.(2)The Corporation may appoint advisers, and such other officers and employees subordinate to the Chief Executive Officer, as it considers necessary for the efficient performance of its duties and functions.(3)The conditions of appointment and service of the officers and employees and their scales of pay shall,-(a)as regards the Chief Executive Officer and the Chief Accounts Officer, be such as may be prescribed, and(b)as regards the other officers and employees, be such as may be determined by regulations made under this Act.(4)The Chief Executive Officer shall be the executive head of the Corporation and all other officers and employees of the Corporation shall be subordinate to him.(5)The Corporation may authorise the Chief Executive Officer, subject to such conditions and limitations as it may specify, to exercise such powers and perform such duties as it may deem necessary for the efficient administration of its business.(6)The Chief Accounts Officer shall have the right to record his views on every proposal involving expenditure from the funds of the Corporation, prior to the consideration of such proposal by the Corporation.
