Section 11 in Arunachal Pradesh Housing Board Act, 2014
11. Appointment of Officers and staff of the Board.
(1)The State Government shall appoint a Housing Secretary of the Board and other officers and staff of the Board on such terms and conditions of service as it may deem fit.(2)The Board may create such other posts and appoint such other officers and staff thereto as it may consider necessary for the efficient discharge of its duties:Provided that the previous sanction of the State Government shall be obtained for this purpose in respect of such categories of posts as may be specified by it from time to time, by notification.(3)The Board shall prescribe the qualifications, salary and condition of service of its employees.
