Section 14 in Warehousing Development and Regulatory Authority (Conditions of service of the Officers and other Employees) Regulations, 2016
14. Constitution of Staff Cadre.
(1)The Staff cadre shall consists of(a)any person who immediately before the constitution of this cadre was holding any post as staff as listed in Schedule-IV on deputation or on ad-hoc appointment basis, and is regularised.(b)any person appointed to a post under regulation 16.(2)Any person appointed under clause (a) of sub regulation (1) above shall on such appointment be deemed to be a Member of the cadre in the appropriate grade applicable to him from the date of his initial appointment with the Authority.(3)On the commencement of these regulations the posts in the staff cadre shall be as specified in Schedule-IV.(4)The pay, on appointment in Warehousing Development and Regulatory Authority under the provisions above, shall normally be fixed at the minimum of the scale and the Authority may, however, fix it at a higher point in the scale keeping in view the seniority, pay already being drawn and suitability of the candidate.
