Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(2) in Bihar Regional Development Authority Act, 1974

(2)The Authority may, subject to such control and restriction as may be prescribed by rules approved by Government appoint such number of other officers and employees (including experts for technical work such as Economic Planner, Transportation Planner, Health and Education Planner, Date Information System Planner) as may be necessary for the efficient performance of its functions and may determine their designation and grades.