(1)The Central Government shall, by notification, appoint a Technical Adviser from amongst the persons having such qualifications and experience as may be prescribed by the Central Government.(2)The salary and allowances and other terms and conditions of service of the Technical Adviser shall be such as may be prescribed by the Central Government.(3)The Technical Adviser shall, in addition to exercising the powers and discharging the functions assigned to him under this Act and the rules and regulations made thereunder, exercise such other powers and discharge such functions as the Central Government and the Board may delegate to him.
