Section 6 in The West Bengal Valuation Board Act, 1978
6. [ Officers and employees. [Section 6 Substituted by W. B. Act 17 of 2002, which was earlier as under : '6 (1)****** (2)******(3) The Board may create such posts of other officers and employees as may be approved by the State Government: Provided that the Board shall not, without the previous approval of the State Government, appoint any officer in the scale of pay, the maximum of which exceeds one thousand and five hundered rupees a month. (4) The terms and conditions of service, including salaries and allowances, of the officers and employees appointed under sub-section (3) shall be determined by regulations.'.]
(1)The Board may create such posts of officers and employees and fill up such posts as may be approved by the State Government.](2)The terms and conditions of service including salaries and allowances of the officers and employees appointed under sub-section (1) shall be determined by regulations.
