Section 21 in Himachal Pradesh Food Security Rules, 2019
21. Appointment of Staff of the State Food Commission.
- The State Food Commission, being an autonomous body, shall appoint on contract or outsource (as prescribed by the State Government), such administrative and technical staff, as may be necessary, to assist the State Food Commission for proper discharge of its function. The salaries and other allowances of such staff of the State Food Commission shall be as determined by the State Government from time to time.
