31. Terms of pay, allowances and service conditions of the Officers and employees of the Tribunal.
(1)Need-based posts for the Tribunal shall be created by the State Government. The following posts may be included in need-based posts:-Secretary, Special Secretary, Additional Secretary, Joint Secretary, Deputy Secretary, Under Secretary, Section Officers, Assistants, Upper Division Clerks, Lower Division Clerks, Peshkars, Accountant, Daftari, process Peon, Peons, Sweepers etc.(2)The State Government will make available to the Tribunal the services of the officers and employees against the post created for the Tribunal.(3)The conditions of service, including the pay & allowances and matters relating to discipline and appeal etc. of the officers and employees of the Tribunal shall be governed by the pay scales/Rules/Codes etc. pertaining to the concerning officer/ employee for the time being in force.(4)The officers and employees made available to the Tribunal by the State Government, shall, during the period of their posting in the Tribunal, be under the administrative control of the Chairman.
