Section 7 in The Jharkhand Education Tribunal Act, 2005
7. Staff of the Tribunal.
(1)The State Government shall determine the nature and categories of the officers and other employees, required to assist the Tribunal in the discharge of its functions and provide the Tribunal with such officers and other employee as it thinks fit. These posts will be filled by either on deputation or contract basis.(2)The officers and other employees of a Tribunal shall discharge their functions under the general superintendence of the Chairman.(3)The salaries, allowances and conditions of service of the officers and other employees of a Tribunal shall be such as may be specified by rules made by the State Government.
