267. Officers of State Regulatory Commission and other Staff.
(1)The State Regulatory Commission may appoint a Secretary to exercise such powers, and perform such functions, under the control of the Chairperson, as may be specified by regulations made by the State Regulatory Commission.(2)The State Regulatory Commission may, with the approval of the State Government, determine the number, nature and categories of other officers and employees required to assist the State Regulatory Commission in the performance of its functions.(3)The salaries and allowances payable to, and the other terms and conditions of service of, the Secretary and the other officers and employees of the State Regulatory Commission shall be such as may be determined by the State Regulatory Commission by regulations with the approval of the State Government.(4)The State Regulatory Commission may appoint consultants to assist the State Regulatory Commission in the discharge of its functions on such terms and conditions as the State Regulatory Commission may, by order, determine.
