Section 8 in Telangana Electricity Reform Act, 1998
8. Appointment of the Secretary, Staff and Consultants of the Commission.
(1)The Commission shall appoint a person as Secretary of the Commission to assist the Commission to discharge its functions.(2)The Commission shall, in consultation with the State Government determine the number, nature and categories of other officers and employees required to assist the Commission in the discharge of its functions.(3)The salaries and allowance payable to the members and the administrative expenses including salaries, allowances and pensions payable to or in respect of the Secretary, officers and other employees of the Commission, shall be charged to the Consolidated Fund of the State.(4)The method and manner of selection of the Secretary, officers and other employees and the terms and conditions of their service may be prescribed by the Commission by regulations with prior approval of State Government.(5)The Commission shall be entitled to appoint from time to time consultants required to assist the Commission in the discharge of its functions on terms and conditions to be decided by the Commission.Part - III Proceedings, Powers and Functions of the Commission
