Section 102 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
102. officers and staff of the Director of Agricultural Marketing.
(1)The Director, to discharge such duties and perform such functions as assigned under this Act/ Rules, may, with the previous sanction of the Government, establish offices at district level.(2)The district level offices should be headed by an officer, with such qualification and experience but not below the rank of Deputy Director or Under Secretary to Government of India.(3)The other officers at the district level may be posted with such qualification and experience as may be prescribed, from the State's Agricultural Marketing Service cadre, if any, otherwise or on deputation as per Rule.Chapter-XI Penalties
