Section 3(2) in The M.P. Sthaniya Nidhi Sampariksha Adhiniyam, 1973
(2)The Director, the Deputy Director, and the Assistant Director, [Local Fund Audit] [Substituted by M.P. Act No. 20 of 1979.], shall be appointed by the State Government and the other officers referred to in sub-section (1) shall be appointed by the State Government as it may direct.
