Section 8 in The M.P. Vidyut Sudhar Adhiniyam, 2000
8. Appointment of Secretary, Staff and Consultants of Commission.
(1)The Commission shall appoint a person as Secretary of the Commission to assist the Commission in the discharge of its functions.(2)The Commission may, with the prior concurrence of the State Government, determine the number, nature and categories of other officers and employees required to assist the Commission in the discharge of its functions and also the scale of salaries and allowances payable to and the other terms and conditions of the appointment of the Secretary, officers and employees of the Commission.(3)The expenses of the Commission including salaries and allowances payable to, or in respect of the Chairperson and Members of the Commission, the Secretary, officers and other employees of the Commission, shall be charged on the consolidated funds of the State.(4)The method and manner of selection of the Secretary, officers and other employees of the Commission shall be such as prescribed by the Commission.(5)The Commission may, from time to time, appoint consultants required to assist the Commission in the discharge of its functions on the terms and conditions as may be prescribed by the Commission.
