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State of Assam - Section

Section 24 in The Assam Agricultural Produce Market Act, 1972

24. Pool of officers.

(1)The Board shall create a pool of officers as soon as may be convenient for appointment of such staff at the markets as may be notified from time to time in the official Gazetted. Every market Committee shall contribute a sum not exceeding 30 per cent of its gross revenue as may be determined by the Director to the fund of the Board to meet the cost of staff to be appointed by the Board under sub-section (2) and also for meeting the cost of general supervision.
(2)The Board shall make appointment to the post notified under sub-section (1) from the pool of officers created by the Board and it shall be obligatory on every market committee to employ such persons. The emoluments and terms and conditions of service of such officers shall be fixed by the Board :Provided that until a pool of officers is created by the Board, the Director may permit employment of other persons to the posts notified under sub-section (1) purely on temporary basis.