Section 21(1) in Nagpur Improvement Trust Act, 1936
(1)Subject to such rules as the [State] [Substituted for 'provincial' by A. O., 1950.] Government may make prescribing the conditions under which members of the staff appointed by the Trust to offices requiring professional skill may be appointed, suspended or dismissed, the Trust may from time to time fix the number and salaries of such permanent servants as it may think necessary and proper to assist in carrying out the purposes of this Act :Provided that, the Trust may, with the previous sanction of the [State] [Substituted for 'provincial' by A. O., 1950.] Government, appoint a person possessing professional skill on a short term contract for a period not exceeding five years.
