Section 21 in The Rajasthan Secondary Education Act, 1957
21. Other Officers and Servants of the Board.
- [(1) The State Government may appoint a Deputy Secretary to the Board and such number of Assistant Secretaries thereof on such conditions and for such period as it may deem fit.(2)The officers appointed under sub-section (1) shall perform such functions and exercise such Powers as may be prescribed.] [Substituted vide Section 3 of Rajasthan Act No. 6 of 1961 dated 3-4-1961.](3)The Board may [subject to any general or special directions issued by the State Government] [Added vide Rajasthan Act No. 21 of 1962, dated 15-12-1962.] appoint such other officers and servants, as it considers necessary for the efficient performance of its functions:[Provided that the Board may, subject as aforesaid direct that one person shall be appointed to discharge the duties of any two or more offices.] [Inserted vide Rajasthan Act No. 21 of 1962, dated 15-12-1962.](4)The qualifications, conditions of service and scales of pay of officers and servants of the Board other than the Secretary, [Deputy Secretary] [Substituted vide Section 3 of Rajasthan Act No. 6 of 1961, dated 3-4-1961.] Assistant Secretary, shall be determined by the regulations.
