23. Officers and other employees of the Financial Corporation. The Financial Corporation may appoint such officers, advisers and employees as it considers necessary for the efficient performance of its functions, and determine, by regulations, their conditions of appointment and service and the remuneration payable to them: 4[ Provided that the State Government may, in consultation with and after obtaining the advice of the 5[ Development Bank], specify the class or categories of posts in respect of which appointments may be made by the Board on such remuneration and other conditions of service as the Board may determine, and no regulation made under this Act shall apply to such posts in respect of matters so determined by the Board.] CHAP POWERS AND DUTIES OF THE BOARD CHAPTER III POWERS AND DUTIES OF THE BOARD