Section 5 in The Goa State Information Commission (Salaries, Allowance, Terms and Conditions of Services of Officers and other Employees) Rules, 2006
5. Other Employees.
(1)The Government shall provide the State Chief Information Commissioner and the State Information Commissioners with such officers and employees, for the efficient performance of their functions under the Act, as may be necessary.(2)The pay scales of the employees referred to in sub-rule (1) shall be the same as applicable to the employees of equivalent grade/rank in the Government.(3)The employees referred to in sub-rule (1) shall be on deputation or transfer from the Department of Information and Publicity, Government of Goa and the salaries and allowances payable to and the terms and conditions of service of employees of the Commission shall be the same as applicable to the employees of equivalent grade/rank in the Government.
