Section 6 in The Maharashtra State Board of Technical Education Act, 1997
6. [ Appointment and term of office and conditions of service of Director. [Section 6 was substituted by Maharashtra 1 of 2003, Section 5, (w.e.f. 27.11.2002).]
(1)The Board shall have a Director who shall be appointed by the Government from amongst the Joint Directors of Technical Education of the Government having minimum experience of not less than two years in the post of Joint Director or the equivalent thereto.(2)The Director shall hold office for a term of five years from the date of the publication of his name in the Official Gazette.(3)Nothing in sub-section (2) shall affect the power of Government to transfer, in the exigencies of public service, the Director to any other post under Government during such term; and if the Director, is superannuated in the service of the Government he shall cease to be the Director, unless his services are extended or he is re-employed. In the service of the Government and he is not transferred to some other post.(4)The Government may, from time to time, extend the term of office of the Director of the Board, so, however, that the aggregate period of the term shall not exceed ten years.(5)The Director shall be an employee of the Government, equivalent to the status of the Joint Director or Technical Education of the Government and other conditions of service of the Director shall be such as may be determined by the Government.(6)Where a temporary vacancy of the Director occurs by reason of leave, illness or other cause, the Government may appoint another person to be the Director.]
