Section 14 in Maharashtra Horticulture Development Corporation Act, 1984
14. Officers and servants of Corporation.
(1)The State Government shall appoint a Managing Director and Chief Accounts Officer for the Corporation.(2)The Corporation may,-(a)with the previous approval of the State Government, appoint such number of Managers and Assistant Managers as may be necessary having regard to the workload of the estates or farms of the Corporation; and also(b)appoint such other Officers and Servants, subordinate to the Officers mentioned in sub-section (1) and in clause (d) of this sub-section, as it considers necessary for the efficient performance of its duties and functions.(3)The conditions of appointment and service of the officers and servants and their scales of pay shall-(a)as regards the officers mentioned in sub-section (1), be such as the State Government may determine from time to time, and(b)as regards the officers and servants mentioned in sub-section (2), be such as may be determined from time to time by the Corporation with the previous approval of the State Government.
