The Airports Authority of India Act, 1994
10.Appointment of officers and other employees of the Authority.-
- For the purpose of enabling of efficiently to discharge its
function under this Act, the Authority shall subject to the provisions of
section 18 and to such rules as may be made in this behalf appoint (whether on
deputation or otherwise) such number of officers and together employees as it
may consider necessary;
Provided that the appointment of such category of officers as may be specified
after consultation with the Chairperson in such rules, shall be subject to the
approval of the Central Government.
(2) Subject to the provisions of section 18 every officer or other employee
appointed by the Authority shall be subject to such conditions of service and
shall be entitled to such remuneration as may be determined by regulations.
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