Section 3(12) in The Assam Agricultural Produce Market Act, 1972
(12)(a)Subject to the provisions of this Act, and the rules and bye-laws made thereunder, the Board may employ such persons for the performance of the functions of the Board under this Act, and may give them such remuneration, as it may think fit, and may suspend, remove, dismiss or otherwise punish any person so employed.Provided that no new post in any category shall be created by the Board without obtaining prior approval of the State Government and the numbers of existing posts category-wise already created by the Board since its inception and before coming into force of the Assam Agricultural Produce Market (Amendment) Act, 2000, shall be submitted by the Board for obtaining ex-post-facto concurrence of the State Government in this regard within one months from the date of coming into force of the Assam Agricultural Produce Market [Amendment] Act, 2000 and no person shall be employed by the Board in any capacity and in any manner whether on fixed pay or on adhoc basis or otherwise if the creation of such post has not been concurred by the State Government as provided under this section :Provided further that the Board may, with the approval of the State Government and without any prejudice to the rule making power of the State Government under Section 49 of the Act, make bye-laws under sub-section (14) of Section 3 regulating the employment and conditions of service in respect of any or all categories of officers and employees of the Market Committees and such bye-laws shall, as nearly as may be, consistent with the corresponding rules in respect of the Officers and employees of the corresponding grade of the State Government. Any amendment to such bye-laws once framed shall required approbation of at least three-fourth of the total number of members of the Board in the meeting before approval of the Government;(b)The Board may constitute pool of Officers and other staff common to all market Committees and the Board as it may deem fit.
