Section 20 in Protection of Plant Varieties and Farmers' Rights Rules, 2003
20. The method of appointment of officers and other employees of the Authority. - (1) The Authority may make recruitment and appointment to the posts of officers specified in the Fourth Schedule.
(2)The Authority shall after advertising the posts in the Employment News and at least one national daily recruit officers and other employees of the Authority [* * *](3)[ Notwithstanding anything contained in sub-rule (1), the Authority may also appoint such other officers and employees as may be required by it on transfer on deputation or on contract basis with prior approval of the Central Government.] [Substituted by Notification No. G.S.R. 494(E), dated 15th June, 2015 (w.e.f. 12.9.2003)](4)The salary, allowances and other conditions of service of the officers and employees of the Authority shall be the same as applicable to Central Government servants of equivalent rank.(5)If any question on the service conditions of any officer or employee of the Authority arises, it shall be decided by the Central Government.
