Section 6 in Gujarat Road Safety Authority Act, 2018
6. Officers and employees of Authority.
- The State Government shall, for the purpose of carrying into the effect the provisions of this Act, provide to the Authority, such number of officers and employees as may be necessary for the efficient performance of the functions of the Authority under this Act as expeditiously as possible and the terms and conditions of service of officers and employees shall be such as may be prescribed by the State Government.
