Section 9(2) in Uttarakhand Water Management and Regulatory Act, 2013
(2)[The Commission shall obtain necessary information from the concerned Departments of the State Government. The Commission may appoint such number of officers and employees as in considers necessary for the performance of its duties and functions. Determination of numbers of officers and employees in Commission after the approval state Government.] [Substituted by section 7 of Uttrakhand Act no 03 of 2016.]
