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State of Haryana - Section

Section 9 in Haryana School Teachers Selection Board Act, 2011

9. Staff.

(1)The Secretary shall belong to the cadre of Haryana Civil Services and shall be appointed by the Government on deputation for a term not exceeding five years, and other conditions of his service shall be such, as the Government may, from time to time, determine.
(2)Subject to such directions, as may be issued by the Government in this behalf, the Board may appoint such other employees, as it may think necessary, for the efficient performance of its functions under this Act and on such terms and conditions of service as the Board thinks fit.