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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(3) in The West Bengal Maritime Board Act, 2000

(3)The Board may appoint such other officers and employees as, in its opinion, are necessary for the due performance of its duties and functions under this Act:Provided that no post carrying a monthly salary of rupees two thousand or more shall be created or abolished without the prior approval of the State Government.