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State of Rajasthan - Section

Section 52 in Rajasthan State Highways Act, 2014

52. Appointment of officers, consultants and other employees of the Authority.

(1)For the purpose of discharging its functions, the Authority shall appoint such number of officers and other employees as it may consider necessary on such terms and conditions as may be specified by regulations.
(2)The Authority may appoint, from time to time, any person as adviser or consultant as it may consider necessary, on such terms and conditions as may be specified by regulations.