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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(1) in Assam State Housing Board Act, 1972

(1)The Board shall have such officers and employees as the Board may consider necessary for the efficient performance of its function:Provided that the Board shall not appoint any officer in the scale of pay the maximum of which exceeds one thousand and two hundred rupees a month without obtaining the previous sanction of the State Government.