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State of Gujarat - Section

Section 70 in Gujarat Public Trusts Act, 2011

70. Secretary and other officers of committee.

(1)The State Government may appoint a Secretary to the Committee.
(2)The committee may appoint such officers (other than the Secretary) and employees as it may think necessary for the efficient performance of the duties and functions of the committee under this Act:Provided that no officer or employee, who is paid or is to be paid a salary of over two thousand rupees per men sum shall be appointed by a committee without the previous approval of the State Government.