Section 17 in The M.P. Vyavsayik Parkisha Mandal Adihniyam, 2007
17. Officers and servants of the Board.
(1)There shall be a Director of the Board, and such number of controllers, Joint Controllers, Deputy Controllers, Assistant Controllers and other officers as the State Government may consider necessary.(2)The State Government shall appoint officers against the deputation posts in consultation with the Board.(3)The Board shall appoint officers against the departmental posts in accordance with the rules prescribed by the State Government.(4)The Board shall, subject to the provisions of sub-section (6), appoint such officers including superintendents and other servants, as it considers necessary for the efficient performance of its functions.(5)The service conditions of the officers and servants of the Board shall be such as may be prescribed by the rules.(6)The Board shall not create any post without prior approval of the State Government.
