Section 34I in The Gujarat Agricultural Produce Markets Act, 1963
34I. Officers and servants of Board and their conditions of service, etc.
(1)The State Government shall appoint a Managing Director of the Board who shall also be the Chief Executive Officer of the Board.(2)The Board may appoint such other officers and servants, subordinate to the Chief Executive Officer as it considers necessary for the efficient performance of its duties and functions.(3)The conditions of appointment and service of the officers and servants and their scale of pay shall-(a)as regards the Managing Director, be such as may be prescribed, and(b)as regards the other officers and servants, be such as may be determined by regulations.
