Section 3(6) in The Electricity (Supply) Act, 1948
(6)The Authority may appoint a Secretary and such officers and [employees] [ Substituted by Act 23 of 1978, Section 3, for " servants" (w.e.f. 3.6.1978).] as it considers necessary for the performance of its functions under this Act on such terms as to salary, remuneration, fee, allowance, pension, leave and gratuity, as the Authority may, in consultation with the Central Government, fix:Provided that the appointment of the Secretary shall be subject to the approval of the Central Government.
