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State of Maharashtra - Section

Section 20 in The Maharashtra Air (Prevention and Control of Pollution) Rules, 1983

20. Appointment of officers and employees by the Board.

- The Board may, with the previous approval of the Government create such posts of officers and employees as it considers necessary for the efficient performance of its functions and make appointment in accordance with regulations framed by it subject to the prior approval of Government and may also abolish any post so created.