Section 9 in Jharkhand Water Resources Regulatory Authority Act, 2014
9. Power of State Government to depute officers and employees to the Authority and their service conditions.
(1)The Authority may appoint a Secretary to exercise and perform such duties, under the control of the Chairperson, as may be specified by regulations.(2)The Authority shall obtain necessary inputs from State Water Resources Department.(3)The Authority may appoint consultants required to assist the Authority in the discharge of its functions on such terms and conditions as may be determined by regulations.(4)The salaries and allowances payable to and other conditions of service of the Secretary, officers and other employees of the Authority shall be such as may be determined by regulations.(5)Save as otherwise provided in this section, the terms and conditions of service of employees on deputation to the Authority shall not be less advantageous than those applicable to them immediately before deputation and shall not be varied to their disadvantage.(6)The State Government may appoint any Government officer or employee on deputation to the Authority on the proposal made by the Authority in this regard.(7)The period of deputation of any such officer or employee to the Authority may be three years except when any such person is required to be repatriated on the grounds, such as promotion, reversion, termination or superannuation or any other reason of deputation, he shall stand repatriated to service under the State Government. Provided that, during the period of such deputation all matters relating to the pay, leave, allowances, retirement, pension, provident, fund and other condition of service of the employees on deputation shall be regulated by the applicable Services Rules or such other rules as may, from time to time, be made by the Government.
