Section 17(4) in The West Bengal Maritime Board Act, 2000
(4)The terms and conditions of service of the other officers and employees of the Board shall be such as may be prescribed:Provided that till such time as the rules are made, approval of the State Government to the fixation of the terms and conditions of service of each of the officers and other employees of the Board shall be necessary prior to the appointment of such officer or employee by the Board.
