Section 4(11) in West Bengal Land Reforms and Tenancy Tribunal Act, 1997
(11)The State Government shall, in consultation with the Chairman determine the categories of officers and other employees required to assist the Tribunal in the discharge of its functions, and shall provide the Tribunal with such officers and other employees. The method of recruitment, the salaries and allowances, and the conditions of service of the officers and other employees of the Tribunal shall be such as may be prescribed.
