Section 8 in Karnataka Electricity Reform Act, 1999
8. Appointment of the Secretary, staff, consultants etc.
(1)The Commission shall appoint a person as Secretary for a period of not exceeding five years at a time to exercise and perform under control of the Chairman, such duties and powers as may be specified by regulations made by the Commission.(2)The Commission shall have a senior officer to represent the common interest of the consumers in all matters, hearings and proceedings before the Commission :Provided that such appointment of the senior officer to represent the interests of the consumers shall be in addition to, and not in derogation in any manner of, the other rights of the individual consumers and also of the representations by consumer fora and organisations before the Commission, as may be recognised by the Commission in the regulations or otherwise.(3)The Commission shall, with the approval of the State Government, determine the number, nature and categories of other officers and employees required to assist the Commission in the discharge of its functions.(4)The salaries and allowances payable to the members and the administrative expenses, including salaries, allowances and pensions payable to, or in respect of, the Secretary, officers and other employees of the Commission shall be charged to the Consolidated Fund of the State.(5)The method and manner of selection of the Secretary, officers and other employees and the terms and conditions of their service may be specified by regulation by the Commission with prior approval of the State Government.(6)The Commission shall be entitled to appoint, from time to time, consultants required to assist the Commission in the discharge of its functions on terms and conditions as may be specified.(7)The Commission shall formulate annual budgets as provided in the schedule.Part-III Proceedings, Powers and Functions of the Commission
