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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(4) in Rail Land Development Authority (Constitution) Rules, 2007

(4)Subject to the provisions of the Act, the Authority may appoint such other officers and' employees, as may be necessary, for the efficient performance of its functions and the method of appointment. The scale of pay and allowances and other conditions of service of such other officers and employees of the Authority shall be such as provided by the Authority in the regulations.