Section 23 in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
23. Appointment of officers and servants of the Market, Committee and their conditions of service.
(1)Subject to the provisions of this Act and the rules made it this behalf, the Committee, its Chairman or Secretary to the extent empowered under the bye-laws or resolutions passed by the Committee, may appoint such officers and servants as may be necessary for carrying out the purposes of this Act on such terms and conditions of service as may be provided for in the bye-laws of the Committee.(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 ;](3)[* * * ] [Inserted by section 13 (ii) (a) of president Act no.13 of 1973 as reenacted by U.P. Act no. 30 of 1974.]
