Section 6(1) in The Punjab Minimum Wages Rules, 1950
(1)The State Government may appoint a Secretary to the committee, [-] [Omitted by Punjab Government Notification No. 9110/8801-Lab-58/68593, dated 28.8.1958.] or the Board and such other staff as it may think necessary and may fix the salaries and allowances payable to them and specify their conditions of service.
