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State of Punjab - Section

Section 3 in The Punjab Women and Children Development and Welfare Corporation (General) Rules, 1983

3. Terms and conditions of appointment of Chairman and Managing Director.

- [Sections 7 and 32] - (1) The Chairman shall be appointed by Government from amongst the Directors of the Board;Provided that if in the opinion of the Government it is in public interest so to do, it may appoint any person, who is not a Director of the Board to be the Chairman.
(2)The Managing Director shall be appointed by the Government from amongst the officers borne on the Cadre strength of the Indian Administrative Service or of the Punjab Civil Service (Executive Branch) of the State of Punjab.
(3)The Chairman who is not a salaried officer of the Government shall be allowed salary, allowance and other facilities with the prior approval of the Department of Finance, as under :
(i) Salary ... Rs. 1,500 (Rupees One thousand and five hundred) per month.
(ii) House Rent Allowance ... Equivalent to the amount of rent actually paidby him for hired residential accommodation subject to a maximumof one thousand and eight hundred rupees per mensem and in thecase the residential accommodation in owned by him, he shall beentitled to the payment of house rent allowance at the rate ofone thousand and eight hundred rupees per mensem or an amountequivalent to the rent assessed by the Department of Public Worksfor that accommodation whichever is less.
(iii) TA/DA ... As admissible to a Member of Punjab LegislativeAssembly.
(iv) Staff Car ... Staff Car for local use and journey on tour. Ifthe Chairman possesses his own car maintenance allowance notexceeding Rs. 300/- (Rupees three hundred) shall be given.
(v) Telephone ... Telephone facility at office and residence;provided that the local calls at residence shall not exceeded3000 per quarter. The cost of private calls will, however, berecovered from the Chairman.
(vi) Leave ... Leave as per appendix 16 of Punjab Civil ServiceRules, Volume I, Part II.
(vii) Medical reimbursement ... As may be allowed by the Corporation under itsregulations from time to time.
(4)The Managing Director shall be given the same salary and allowance to which he is entitled as an officer of the Government plus deputation allowance, if any, as may be allowed by the competent authority from time to time.