6A. [ Charity Commissioner and other officers to be servants of State Government. [Section 6A and 6B inserted by Bombay 47 of 1950, Section 3.]
- [The Charity Commissioner, [the Joint Charity Commissioner,] the Deputy and Assistant Charity Commissioner] [the Director of Accounts, the Assistant Directors of Accounts,] [These words were inserted by Bombay 6 of 1960, Section 11.] the Inspectors and other subordinate officers and servants appointed under this Act shall be the servants of the State Government and they shall draw their pay and allowances from the Consolidated Fund of the State. The conditions of service of such officers shall be such as may be determined by the State Government.
