Section 24 in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
24. Appointment of officers and servants.
(1)The Authority,-(a)may, from time to time create such posts of officers and servants as may be necessary of the purposes of this Act,Provided that, no post with a pay-scale, the minimum of which exceeds rupees one thousand per moth or such 'higher amount per month as the State Government may from time to time determine shall be created by the Authority without the previous approval of the State Government or such officer as the State Government may by general or special order in this behalf;(b)may, from time to time appoint officers and servants to hold such posts; and(c)shall pay such officers and servants such pay, allowances and other perquisites prospectively or retrospectively as it may, by regulations, determine.(2)The powers and duties of such officers and servants shall be such as the Authority may from time to time by regulations made for the purpose, determine.
