Section 45(3) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(3)[ The State Government shall from time to time place at the disposal of the Tribunal, such officers and other staff to assist the Tribunal as the State Government may from time to time determine. The remuneration and other conditions of service of the officers and other staff shall be such as may from time to time be determined by the State Government.
