Section 3 in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
3. Appointment of Commissioner and other officers.
(1)The Government shall appoint one or more Commissioners for the whole or different parts of the State of Himachal Pradesh to exercise the powers and functions conferred upon, or entrusted to, him by or under this Act.(2)The Government may, from time to time, appoint such other officers and staff to assist the Commissioner as it may deem fit.(3)The conditions of service of officers appointed under sub-section (2) shall be such as may be determined by the Government.
