Section 25 in Sikkim Urban and Regional Planning and Development Act, 1998
25. Staff of the Authority.
(1)Subject to such control and restrictions as may be prescribed by rules, the Authority may appoint a Secretary and such number or other officers and employees (including experts for technical work) as may be necessary for the efficient performance of its functions and may determine their designations and grades.(2)The Secretary and other officers and employees of the Authority shall be entitled to receive from the funds of the Authority such salaries and such allowances, if any, and shall be governed by such conditions of services as may be determined by regulations made in this behalf.
