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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(1) in The Rajiv Gandhi Science And Technology Commission Act, 2004

(1)The Commission may appoint or take on deputation, such other officers and employees including technical or project personnel as, in the opinion of the Commission, may be of necessary for the efficient performance of its functions under this Act. Such officers and other employees of the Commission shall consist of two categories, namely: —
(a)Permanent staff. —consisting of administrative and secretarial officers and staff necessary for carrying out day to day working of the Commission, on a permanent basis;
(b)Temporary or project staff on adjunct, contractual or tenure appointment. —consisting of persons appointed on temporary basis either by way of adjunct appointment or on contractual basis for a specified project or on tenure basis for a specific period.