Section 8 in Kerala Water Supply and Sewerage Act, 1986
8. Appointment of officers and staff.
(1)Subject to the provisions of sub-section (2), the Authority may appoint for the purpose of enabling it to carry out its powers, duties and functions under this Act, a Secretary and such other officers and staff as may be required against posts duly sanctioned by it:Provided that the Authority shall obtain the previous approval of the Government for the creation of post above the rank of the Executive Engineer.(2)The Authority may, with the previous approval of the Government, appoint on deputation a servant of the Central Government or the State Government as an employee of the Authority on such terms and conditions as it thinks fit.(3)Except as provided in this section, the appointment and conditions of service of the officers and employees of the Authority shall be governed by rules made by the Government from time to time.
