Section 18 in The Maharashtra Maritime Board Act, 1996
18. Financial Controller-cum-Chief Accounts Officer, officers and employees of Board
(1)The Board shall, with the previous sanction of the State Government, appoint a person possessing the qualification prescribed by rules to be the Financial Controller.-cum.-Chief Accounts Officer. The State Government may sanction such appointment on such terms and conditions as it thinks fit.(2)The Board may create such other posts and appoint such other officers and employees as it considers necessary for the efficient performance of the functions of the Board and determine by regulations their conditions of appointment and service and remuneration payable to them:Provided that, no person shall be appointed as a pilot at any port who is not for the time being authorised by the State Government under the Indian Ports Act to pilot vessels at that port.(3)The Board shall, from time to time, prepare and sanction a Schedule of the employees of the Board considered necessary, adequate and proper to maintain for the purposes of this Act and such Schedule shall indicate there in the designations and grades of employees and the salaries, fees and allowances which are proposed to be paid to them.
