(5)(a)The State Government shall determine the nature and categories of the Officers and Employees required to assist the Tribunal in the discharge of its functions and provide such Officers and other Employees as it may think fit.(b)The Officers and other Employees of the Tribunal shall discharge their functions under the general superintendence of the Chairman of the Tribunal.(c)The salaries, allowances and other conditions of service of the Chairman, member, Officers and other Employees of the Tribunal shall be such as the State Government may, by order specify.
