(2)The Council may also-(a)appoint such other officers and employees as it considers necessary;(b)require and take from the Secretary or from any other officer or employee such security for the due performance of his duties, as the Council considers necessary;(c)prescribe the salaries, fees, allowances of the officers and employees and their terms and conditions of service;(d)with the previous sanction of the Central Government, fix the allowances of the President, Vice-President and other members of the Council and members of its Committees.
