(13)(a)The State Government shall determine and category of the officers and employees required to assist the Appellate Board in the discharge of its functions and provide the Appellate Board such officers and other employees, as it may think fit.(b)The officers and other employees of the Appellate Board shall discharge their functions under the general superintendence of the Chairman.(c)The salaries, allowances and conditions of service of the officers and other employees of the Appellate Board shall be such, as the State Government may, by order, specify.][Chapter - II-A [Inserted by Notification F. No. A-3-17-2010-1-V (67), dated 13-8-2010.]
