Section 21(3) in The Rajasthan Secondary Education Act, 1957
(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.]
