Section 35(2) in THE UTTAR PRADESH SHREE CHITRAKOOT DHAAM TEERTH VIKAS PARISHAD ACT, 2021
(2)Subject to such control and restrictions as may be determined by general or special order of the State Government, the Parishad may, subject to any rules that may be made in this behalf, make appointments on such post and determine the designations and grades of persons so appointed as may be necessary for the efficient discharge of its functions under this Act.
