Section 21 in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983
21. Officers and servants of the Tribunal.
(1)The Chairman may with the previous approval of the State Government create as many posts of officers and servants as may be necessary, and may appoint officers and servants for administrative or other work of the Tribunal:Provided that appointment to posts other than ministerial posts of Class III and Class IV grades shall not be made by the Chairman without-(i)obtaining previous approval of the State Government; and(ii)following the general instructions issued by the State Government on the subject from time to time.(2)The pay and allowances and other conditions of service of the officers and servants of the Tribunal may be such as may be prescribed and until the rules are made, as may be determined by the Chairman with previous approval of the State Government.
