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State of Gujarat - Section

Section 14 in The Gujarat Rural Housing Board Act, 1972

14. Appointment of officers and servants.

- The Board may appoint a Secretary, one or more Rural Assistant Housing Commissioner and a Rural Housing Commissioner and such other officers and servants as it considers necessary for the efficient performance of its functions:Provided that the appointment of a Rural Housing Commissioner and of any other officer whose salary exceeds rupees one thousand and four hundred per mensem shall be subject to the previous approval of the State Government.