Section 23 in Himachal Pradesh Board of School Education Act, 1968
23. [ Appointment of officers and employees of the Board, their terms and conditions of service. [Section 23 substituted vide Act No. 15 of 1992.]
(1)The Government may appoint Joint Secretary to the Board and such number of Deputy Secretaries thereof, on such conditions and for such period as Government may deem fit.(2)The officers appointed under sub-section (1) shall perform such functions, and exercise such powers as may be prescribed.(3)The Board may appoint Assistant Secretaries, such other officers and employees as it considers necessary for the efficient performance for its functions.(4)The qualifications, conditions of service and pay-scales of officers and employees of the Board, other than Secretary, Joint Secretary and Deputy Secretaries, shall be such as may be prescribed].
