Employees’ State Insurance Act, 1948

16. Principal officers

⁵⁰ [(1) The Central Government may, in consultation with the Corporation, appoint a director general and a financial commissioner.]

(2) The director general shall be the chief executive officer of the Corporation.

(3) ⁵¹[The director general and the financial commissioner] shall be whole-time officers of the Corporation and shall not undertake any work unconnected with their office without the sanction of the Central Government ⁴⁴[and of the Corporation.]

(4) ⁵¹[The director general or the financial commissioner] shall hold office for such period, not exceeding five years, as may be specified in the order appointing him. An outgoing ⁵²[director general or financial commissioner] shall be eligible for re-appointment if he is otherwise qualified.

(5) ⁵¹[The director general or the financial commissioner] shall receive such salary and allowances as may be prescribed by the Central Government.

(6) A person shall be disqualified from being ⁴⁸[appointed] as or for being ⁵²[The Director General or the Financial Commissioner] if he is subject to any of the disqualifications specified in section 13.

7. The Central Government may at any time remove ⁵²[the director general or the financial commissioner] from office and shall do so if such removal is recommended by a resolution of the Corporation passed at a special meeting called for the purpose and supported by the votes of not less than two-thirds of the total strength of the Corporation.

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