(1)For the purpose of enabling it efficiently to discharge its functions under this Act the Board may appoint such number of officers, teachers and other employees as it may, with the previous approval of the State Government, think fit.(2)[* * *] [Omitted by U.P Act No. 12 of 1978 (w.e.f. 27.4.1978).](3)[* * *] [Omitted by U.P Act No. 21 of 1975 (w.e.f. 3.5.1975).]
