Section 11 in The Maharashtra Regional and Town Planning Act, 1966
11. Power of Regional Board to appoint staff.
(1)For the efficient performance of its functions under this Act, a Regional Board, or an officer authorised by it, may appoint such officer and other staff as may be necessary. The officers and staff so appointed shall be entitled to receive such salaries or allowances, and shall be governed by such terms and conditions of service, as may be determined by the State Government.(2)The officers and staff appointed by the Regional Board shall work under the superintendence and control of the Chairman.
