Section 12(1) in The Oil And Natural Gas Commission Act, 1959
(1)Staff of the Commission. Subject to the provisions of section 15, the Commission may, for the purpose of enabling it efficiently to perform its functions or exercise its powers under this Act, appoint such number of employees as it may consider necessary (2) The functions and the terms and conditions of service of such employees shall be such as may be provided by regulations made under this Act.
