Report No. 171
7. Secretary, Chief Accountants and Finance Officer and other staff.-
(1) The Central Government shall appoint a Secretary and a Chief Accounts and Finance Officer to the National Authority who shall exercise such powers and perform such duties as may be prescribed or as may be delegated to them by the Chairperson.
(2) The Secretary and the Chief Accounts and Finance Officer shall be subject to such conditions of service in respect of leave, pension, provident fund and other matters as may, from time to time, be fixed by the Central Government.
(3) The National Authority may appoint such other officers and employees, as may be necessary, for the efficient performance of its functions and the method of appointment, the scale of pay and allowances and other conditions of service of such other officers and employees of the National Authority shall be such as may be provided by the Authority by regulations.
7A.Bar to undertake any other work.- The Chairperson, members appointed under clauses (b) and (c) of sub-section (4) of section 4, the Secretary, the Chief Accounts and Finance Officer and other officers and employees of the National Authority shall not undertake any work unconnected with their duties under this Act, except with the permission of the Central Government.
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