Section 13 in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
13. Officers and employees of Commission.
(1)The Commission in order to enable it to perform its functions, may:-(a)with the approval of the State Government determine the number and category of officers and employees and(b)appoint Secretary, officers and other employees having regard to the number and category of officers and employees determine under clause (a).(2)The manner of recruitment of the salary and allowances payable to and other conditions of service of the Secretary, officers and other employees shall be such as may be determined by the Commission by regulations.
