Section 24 in The Rajasthan Urban Improvement Act, 1959
24. Power to fix strength, salaries etc. of staff
- [Subject to any general or special direction issued by the State Government] [Inserted by Rajasthan Act 21 of 1962. dated 15-12-1962.] every Trust shall, from time to time propose for the sanction of the State Government the strength of officers and servants to be appointed, setting forth the conditions of service and emoluments of each officer or servant. The State Government may sanction such proposal with or without amendment and no appointment shall be made otherwise than in accordance with such sanction:[Provided that the Trust may, subject as aforesaid, direct that one person shall be appointed to discharge the duties of any two or more offices.] [Inserted by Rajasthan Act 21 of 1962, dated 15-12-1962.]
