Section 10 in The Gurugram Metropolitan Development Authority Act, 2017
10. Officers and other staff of authority.
(1)The Authority may appoint such officers and other staff, in such manner and with such qualifications, as may be prescribed.(2)The salary, allowance payable to and the other terms and conditions of service of officers and other staff of the Authority shall be such, as may be prescribed.(3)The Chief Executive Officer may appoint, in such manner, for such temporary period and on such terms and conditions, such other staff, as it may consider necessary for the efficient performance of its functions, as may be specified by regulations.
