Section 10(1) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
(1)(i)The Government may appoint one of its officials as Secretary to the Board and appoint such other staff be such as it may think necessary to enable the Board to carry out its functions.(ii)The salaries and allowance payable to that staff and the other conditions of service of such staff shall be such as may be decided by the Government.
