Section 5 in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
5. Staff of the Authority.
(1)The State Government may appoint suitable person as the Chief Executive Officer of the Authority who shall exercise such powers and perform such duties as may be prescribed.(2)The Authority may, with the prior approval of State Government create such posts, as it considers necessary, for the efficient discharge of its functions under this Act and may, subject to any rules that may be made in this behalf, make appointments on such posts and determine the terms and conditions including designations of persons so appointed.(3)The qualifications and terms and conditions of service of officers and employees, appointed under sub-section (2), shall be such as may be prescribed.(4)The officers and employees appointed under sub-section (2) shall perform and discharge functions and duties as may be prescribed.(5)The Chief Executive Officer and other officers, ad-visors and employees of the Authority shall be entitled to receive from the funds of the Authority the salaries and allowances as may be prescribed.Chapter - III Functions and Powers of the Special Area Authority
