Section 23(2) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(2)[ Every Committee shall have [such number of Secretaries] [Substituted by section 13 (a) of president Act no.13 of 1973 as reenacted by U.P. Act no. 30 of 1974.] and such other officers as may be considered necessary by the Board for the efficient discharge of the functions of the Committee, appointed by the Board on such terms and conditions as may be provided for in the regulations made by it ;]
