7. Appointment of officers and servants.- (1) The State Government may appoint the Secretary and such other officers and servants as may be required to enable the Board to discharge its functions under this Act.
(2)The Board may, with the previous sanction of the State Government, consult such technical advisers as it thinks necessary for the purpose of carrying out the objects of this Act, and they shall be paid such remuneration as may be determined by the Board with the previous sanction of the State Government.(3)The officers and servants appointed under sub-section (1) shall be the servants of the State Government and they shall draw their pay, pension, gratuity and allowances from the Consolidated Fund of the State.
