Section 20(3) in Protection of Plant Varieties and Farmers' Rights Rules, 2003
(3)[ Notwithstanding anything contained in sub-rule (1), the Authority may also appoint such other officers and employees as may be required by it on transfer on deputation or on contract basis with prior approval of the Central Government.] [Substituted by Notification No. G.S.R. 494(E), dated 15th June, 2015 (w.e.f. 12.9.2003)]
