Section 11 in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018
11. Secretary, officers and other employees of Commission.
(1)The Government may, by notification, appoint an officer not below the rank of Additional Secretary to the Government from the Department of Law, Justice and Parliamentary Affairs, as the Secretary of the Commission and Government shall make available to the Commission such other officers and employees as may be necessary for the efficient performance of its functions of the Commission under this Act :Provided that staff appointed for State Commission for Women constituted under the Jammu and Kashmir State Commission for Women Act, 1999 shall be deemed to have been appointed as staff of the Commission.(2)The Secretary shall be responsible for the proper administration of the affairs of the Commission and its day-to-day management and shall exercise and discharge such other powers and perform such other duties as may be prescribed.(3)The salary and allowances payable to, and the other terms and conditions of service of the Secretary, other officers and employees, appointed for the purpose of the Commission shall be such as may be prescribed.
