Section 9 in The Rajasthan Bhoodan Yagna Act, 1954
9. Appointment of Officers and Servants.
- The Board may, [subject to any general or special directions issued by the State Government] [Inserted by the Second Schedule to Rajasthan Act No. 21 of 1962, Published in Rajasthan Gazette, Extraordinary, Part IV-A, dated 15.12.1962.] appoint such officers and servants, as it may consider necessary for the efficient performance of its functions:[Provided that the Board may, subject as aforesaid, direct that one person shall be appointed to discharge the duties of any two or more officers] [Added by the Second Schedule to Rajasthan Act No. 21 of 1962, Published in Rajasthan Gazette, Extraordinary, Part IV-A, dated 15.12.1962.],
