Section 6(4) in The Jute Manufactures Development Council Act, 1983
(4)For the purposes of enabling it efficiently to discharge its functions under this Act, the Council shall, subject to the other provisions of this section and to such rules as may be made in this behalf by the Central Government, appoint (whether on deputation or otherwise) such number of officers and other employees as it may consider necessary:Provided that the appointment of such category of officers as may be specified in such rules, shall be subject to the approval of the Central Government.
