(1)The Council shall—(a)appoint a Secretary who may also, if so decided by the Council, act as Treasurer;(b)appoint such other officers and servants as the Council deems necessary to enable it to carry out its functions under this Act;(c)require and take from the Secretary or from any other officer or servant such security for the due performance of his duties as the Council considers necessary; and(d)with the previous sanction of the Central Government, fix the fees and allowances of the President, Vice-President and other members of the Council, and the pay and allowances and other conditions of service of officers and servants of the Council.
