The National Commission for Backward Classes Act, 1993

5. Officers and other employees of the Commission.

1. The Central Government  shall  provide  the  Commission  with  such  officers  and employees  as  may be necessary for the efficient performance  of  the functions of the Commission.
2. The salaries and allowances payable to, and the other  terms  and  conditions  of  service  of, the  officers  and  other  employees appointed  for the purpose of the Commission shall be such as  may  be prescribed.

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