Section 26 — Staff, remuneration and allowances.

The State Council may, with the previous sanction of the State Government,-- (a) appoint a Registrar who shall also act as Secretary and, if so decided by the State Council, Treasurer, of the State Council; (b) appoint such other officers and servants as may be required to enable the State Council to carry out its functions under this Act; (c) fix the salaries and allowances and other conditions of service of the Secretary and other officers and servants of the State Council; (d) fix the rates of allowances payable to members of the State Council: Provided that for the first four years from the first constitution of the State Council, the Registrar shall be a person appointed by the State Government, who shall hold office during the pleasure of the State Government.

Official Hindi (PDF) ↗

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