Section 6 in Arunachal Pradesh District Planning Committees (Constitution, Powers and Functions) Act, 2011
6. Staff of the District Planning Committee.
(1)Subject to such control and restrictions as may be prescribed, the State Government may appoint in Committee, number of officers' and employees (including experts for technical work) as may be necessary for the efficient performance of its functions and may determine their designations and grades.(2)The Chief Administrative Officer and other members, officers of the district planning committee shall be entitled to receive from the funds of the District Planning Committee such TA ID A and such other allowances as may be determined by rules and regulations made in this behalf.
