Section 24(2) in The Assam Agricultural Produce Market Act, 1972
(2)The Board shall make appointment to the post notified under sub-section (1) from the pool of officers created by the Board and it shall be obligatory on every market committee to employ such persons. The emoluments and terms and conditions of service of such officers shall be fixed by the Board :Provided that until a pool of officers is created by the Board, the Director may permit employment of other persons to the posts notified under sub-section (1) purely on temporary basis.
