Section 18 in Protection of Plant Varieties and Farmers' Rights Rules, 2003
18. Appointment of Expert Committee by the Authority. - (1) The Authority may appoint such experts or consultants as it considers necessary to seek guidance and assistance in technical areas demanding specialized advisory inputs, to enable the Authority for efficient discharge of its duties and functions.
(2)The Authority may appoint such other committees as may be necessary for the efficient discharge of its duties and functions.(3)The Authority may, in consultation with the Central Government, fix the quantum of remuneration, payable to the experts and consultants.
