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State of Madhya Pradesh - Section

Section 17 in The M.P. Rajya Beej Evam Farm Vikas Nigam Adhiniyam, 1980

17. Appointment of Officers and other employees, etc.

(1)The Nigam may appoint such officers and other employees as it considers necessary for the efficient performance of its functions.
(2)Every person employed by the Nigam under this Act shall be subject to such conditions of service and shall be entitled to such remuneration as may be determined by regulations.
(3)The Managing Director acting on behalf of the Board shall be deemed to be the appointing authority and shall exercise all powers of such an authority in respect of all officers and other employees employed by the Nigam.
(4)An appeal shall lie to the state Government or such authority as the State Government may specify in this behalf against the order o Managing Director in such manner as may be provided by regulations.