Section 81B in Presidency-towns Insolvency Act, 1909
81B. Establishment of official assignee.
(1)The State Government may determine the number, designations and grades of officers and servants (other than employees who are paid by the day) whom the official assignee may employ for the purposes of this ACI and the amount and nature of the salary, allowances and other remuneration to be paid to each such officer and servant.(2)The conditions or service of the officers and servants of the official assignee shall be prescribed by the State Government.(3)The salaries, allowances and other remuneration at the officers and servants of the official assignee and all other costs, charges and expenses of his establishment shall be paid by the State Government.
