Section 14(2) in Maharashtra Horticulture Development Corporation Act, 1984
(2)The Corporation may,-(a)with the previous approval of the State Government, appoint such number of Managers and Assistant Managers as may be necessary having regard to the workload of the estates or farms of the Corporation; and also(b)appoint such other Officers and Servants, subordinate to the Officers mentioned in sub-section (1) and in clause (d) of this sub-section, as it considers necessary for the efficient performance of its duties and functions.
