Section 20 in The Rajasthan Khadi and Village Industries Board Act, 1955
20. Officers and servants.
- The Board may [subject to any general or special directions issued by the State Government] [Inserted by Rajasthan 21 of 1962.] appoint such officers and servants as it considers necessary for the efficient performance of its functions:[Provided that Board may, subject as aforesaid, direct that one person shall be appointed to discharge the duties of any two or more officers.] [Inserted by Rajasthan 21 of 1962.]
