(2)The other Gazetted Officers, the Ministerial Officers and the Group 'D' staff in the establishment shall be appointed by the Chairperson in accordance with the State Government's existing reservation policy and established procedure of such recruitment, including deputation and on the same terms and conditions as applicable to the same rank of employees of the State Government:Provided that the Chairperson may, by general or special order, delegate to the Secretary the power to make appointment to a post or a class of posts in class of posts in Group 'C' or Group 'D' specified in such order.
