Section 12 in The Bihar (Coal Mining) Area Development Authority Act, 1986
12. Staff of the Authority.
(1)Subject to such control and restrictions as may be prescribed by the rule, the Authority may appoint such members or other officers and employees (including experts for technical works) as may be necessary for the efficient performance of its functions and may determine their designations and grades.(2)The Secretary and the other officers and employees of the Authority shall be entitled to receive from the funds of the Authority such salaries and such allowances. If any, and shall be governed by such conditions of service as may be determined by regulations made in this behalf.
