Section 10 in Rajasthan Lakes (Protection and Development) Authority Act, 2015
10. Staff of the Authority.
(1)There shall be appointed by the State Government an officer not below the rank of a Secretary to the Government to be the Chief Executive Officer of the Authority.(2)The Authority may, with the prior approval of the State Government, create such number and category of posts of officers and other employees in the Authority as it considers necessary to carry out its functions under this Act and make appointment thereto.(3)The salary and allowances and other terms and conditions of service of the officers and employees of the Authority shall be such as may be determined by the Authority by regulations.(4)The Authority may, with the prior approval of the State Government, also engage such experts and technical persons on contract basis as it considers necessary to carry out its functions under this Act.(5)The Chief Executive Officer and other officers and employees of the Authority shall be subject to the control and supervision of the Chairperson and shall exercise such powers and discharge such functions as may be conferred on, or assigned to, them by the Authority from time to time.
