Section 9 in Uttarakhand Water Management and Regulatory Act, 2013
9. Power of State Government to depute officers and employees to the Commission and their Service conditions.
(1)The Commission may appoint a Secretary to exercise and perform such duties, under the control of the Chairperson, as may be specified by regulation.(2)[The Commission shall obtain necessary information from the concerned Departments of the State Government. The Commission may appoint such number of officers and employees as in considers necessary for the performance of its duties and functions. Determination of numbers of officers and employees in Commission after the approval state Government.] [Substituted by section 7 of Uttrakhand Act no 03 of 2016.](3)The Salaries and allowance payable to and other conditions of service of the Secretary, officers and other employees of the Commission shall be such as may be determined by State Government from time to time.(4)Save as otherwise provided in the section, the terms and conditions of services of employees on deputation to the Commission shall not be less advantageous than those applicable to them immediately before deputation and shall not be varied to their disadvantage.(5)The State Government shall appoint any Government officer or employee on deputation to the Commission on the proposal made by the Commission in this regard.(6)The period of deputation of any such officer or employee to the Commission shall be three years except when any such person is required to be repatriated on the grounds, such as promotion, reversion, termination or superannuation or any other reason of deputation, he shall stand repatriated to service under the State Government :Provided that during the period of such deputation all matter relating to the pay, leave, allowances, retirement, pension, provident fund and other conditions of service of the employee on deputation shall be regulated by the Uttarakhand Civil Services Rules or such other rules as may, from time to time, be made by the State Government.
