Section 5 in The Maharashtra State Commission For, Women Act, 1993
5. Officers and Other Employees of Commission.
(1)The State Government shall provide the Commission with such officers and-employee's as, in the opinion of the State Government, may be necessary for the efficient performance of the functions of the Commission under this Act,(2)The salaries and allowances "payable" to, and the other Terms and Conditions of service of the officers and other employee appointed for the purpose of the Commission shall be such as may be prescribed.
