Section 25 in The Uttarakhand Water Tax on Electricity Generation Act, 2012
25. Officer and other Employees of the Commissioner.- (1) The Commission shall have a and perform such duties under may be Prescribed.
(2)The Secretary shall be appointed by the Government.(3)The number, nature and categories of other officers and employees required to assist the Commission, to discharge its functions, shall be such as maY be Prescribed.(4)The salaries and allowances payable to, and other term and conditions of the service of the Secretary, officers and other employees shall be such as may be prescribed.(5)The Commission shall engage the engineers and other staff of State Government to assess the water drawn by users and other technical activities to assist the Commission to discharge its functions on the terms and conditions as may be prescribed.|}
