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State of Madhya Pradesh - Section

Section 16 in The M.P. Rajya Matsya Vikas Nigam Adhiniyam, 1979

16. Managing Director to be appointing authority.

- The Managing Director, acting on behalf of the Nigam, shall be deemed to be the appointing authority and shall exercise all powers of such an authority in respect of all staff employed by the Nigam. An appeal shall lie to the Chairman of the Board against the order of the Managing Director in this behalf, in such manner as may be provided by regulations.