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State of Rajasthan - Section

Section 9 in Ajmer Development Authority Act, 2013

9. Determination of strength of the Staff, etc.

- The Authority or in case the powers are delegated by it, the Executive Committee may, from time to time, sanction creation of posts of all other officers and servants with the prior approval of the Government, except the officers referred to in section 8, subordinate to the Authority including Executive Committee, any other Committee, any Functional Board or any other body as it thinks necessary. The conditions of appointment and service, strength of the cadre and the powers, functions and duties of such officers and servants shall be such as may be determined by regulations.