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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(6) in The West Bengal Maritime Board Act, 2000

(6)The categories and the number of officers and other employees of the Board shall be such as may be prescribed:Provided that until such time as the rules are made, the approval of the State Government shall be obtained by the Board before appointment of each category of officer or other employee, and such appointment shall be made under the signature of the Chief Executive Officer.