Section 8 in Tamil Nadu Groundwater (Development and Management) Act, 2003
8. Appointment of employees.
(1)The Government shall, for the purpose of enabling the Authority to efficiently perform its functions or to exercise its powers under this Act, appoint such number of technical and other employees as they may consider necessary.(2)The functions, powers and terms and conditions of service of the employees appointed under sub-section (1) shall be such as may be prescribed.
