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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttarakhand - Subsection

Section 5(2) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013

(2)The Authority may, with the prior approval of State Government create such posts, as it considers necessary, for the efficient discharge of its functions under this Act and may, subject to any rules that may be made in this behalf, make appointments on such posts and determine the terms and conditions including designations of persons so appointed.