Section 8 in East Kolkata Wetlands (Conservation and Management) Act, 2006
8. Officers and employees of Authority.
(1) The Authority may appoint such officers and employees as it considers necessary for the efficient performance of its functions.(2)The method of recruitment and the terms and conditions of service of the officers and employees shall be such as may be prescribed.Explanation.For the purposes of sub-section (1) and sub-section (2), the expression "officers and employees" does not include the Chairperson or the Member-Secretary or any other Member of the Authority.(3)Notwithstanding anything contained in sub-section (1) or sub-section (2), the State Government, on request of the Authority, may, by order in writing, require, for performance of any function of the Authority, services of any officer or employee of the State Government by way of duties in addition to his normal duties.
