1 [9. Power of Trustees to appoint officers and servants.-- (1) Subject to the provisions of sub-section (2) , the Trustees may appoint such officers and servants as they may consider necessary or proper for the care or management of the trust-property, and determine their functions. (2) The recruitment and the conditions of service of such officers and servants shall be regulated by rules made under this Act.]Open in Lexace · Ask the AI about this section
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