Section 11 in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
11. Secretary, Officers and other Employees of the Commission.
(1)The Commission may appoint a Secretary to exercise such powers and perform such duties as may be specified.(2)The Commission may, with the approval of the Government, specify the numbers, nature and categories of other officers and employees.(3)The salaries and allowances payable to, and other terms and conditions of service of the Secretary, officers and other employees shall be such as may be specified with the approval of the Commission.(4)The Commission may appoint consultants required to assist the Commission in the discharge of its functions on the terms and conditions as may be specified.
