33. Officers and other employees of District Commission.
(1)The State Government shall provide the District Commission with such officers and other employees as may be required to assist the District Commission in the discharge of its functions.(2)The officers and other employees of the District Commission shall discharge their functions under the general superintendence of the President of the District Commission.(3)The salaries and allowances payable to, and the other terms and conditions of service of, the officers and other employees of the District Commission shall be such as may be prescribed.
