Section 6 in The Orissa Hindu Religious Endowments Act, 1951
6. [Conditions of services of Commissioner, Deputy Commissioner, etc.] [Added vide O.A. No. 29 of 1973-w. e. f. 7-6-1978.]
(1)The Commissioner, the Deputy Commissioner, the Assistant Commissioners, the subordinate officers and staff appointed under this Act shall be the servants of the State Government and they shall draw their pay, pension, leave and other allowances from the Consolidated Fund of the State. The conditions of service of such officers shall be such as may be prescribed from time to time.(2)There shall be paid out of the Endowment Fund and the State Government shall have power to direct the payment of, at such time as they may deem fit, such cost as the State Government may from time to time incur from out of the Consolidated Fund on account of pay, pension, leave and other allowances of the Commissioner, the [Deputy Commissioner] [Inserted vide O.A. No. 29 of 1978-w.e.f. 7-6-1978.] Assistant Commissioners, other subordinate officers and staff appointed under this Act.]
