Section 16(2) in The Cost And Works Accountants Act, 1959
(2)The Council may also—(a)appoint such other officers and employees to the Council and the Institute as it considers necessary;(b)require and take from the Secretary or from any other officer or employee of the Council and the Institute such security for the due performance of his duties, as the Council considers necessary;(c)prescribe the salaries, fees, allowances of the officers and employees of the Council and the Institute and their terms and conditions of service;(d)with the previous sanction of the Central Government, fix the allowances of the President, Vice-President and other members of the Council and members of its Committees.
