Section 9 in Jammu and Kashmir State Finance Commission for Panchayats and Municipalities Act, 2011.
9. Office and other staff of the Commission.
(1)The Government shall make available to the Commission an officer not below the rank of Additional Secretary to Government having cumulative experience of working in Panchayats, local bodies or any other such institution, as may be prescribed by the Government, who shall be the Secretary of the Commission.(2)The Government shall provide such other administrative or technical staff to the Commission, as it may consider necessary.(3)The salaries, allowances and conditions of service of the officers and other staff of the Commission shall be such as may be prescribed.(4)Officers and staff of the Commission shall be under the administrative control of the Chairperson and shall not be transferred from the Commission without consulting the Commission.
