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Union of India - Section

Section 23 in The Food Corporations Act, 1964

23. Appointment of officers, etc.

, and their conditions of service. (1) A State Food Corporation may appoint such officers and other employees as it considers necessary for the efficient performance of its functions.
(2)Every person employed by a State Food Corporation under this Act shall be subject to such conditions of service and shall be entitled to such remuneration as may be determined by regulations made by that Corporation under this Act.