Section 26F(2) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(2)The Board may, with the previous approval of the State Government, appoint a servant of the Central Government or the State Government as an officer or servant of the Board or of a Committee on such terms and conditions as it thinks fit.Supervision 26-G Subject to the superintendence of the Board; the general control and and control of direction over all the officers and servant of the Board shall be vested in the the Director Director.
