Section 7(7) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
(7)Staff of the State Ground Water Management and Regulatory Authority,-(a)in order to enable the State Ground Water Management and Regulatory Authority to perform its functions properly or exercise the powers under this Act, the State Government may appoint such number of technical personnel and other staff as it may consider necessary including all of institutional support, facilities and the budget;(b)the functions, terms and conditions of service of such employees shall be such as may be prescribed;(c)the State Ground Water Management and Regulatory Authority shall function under the overall control and supervision of the State Government.
