The Oil Industry (Development) Act, 1974
5. Secretary officers, consultants
and employees of the Board.
- The Central Government shall appoint
a Secretary to the Board.
- Subject to rules made in this
behalf, the Secretary shall exercise such powers and perform such duties as may
be prescribed or as may be delegated to him by the Board.
- The Secretary shall be entitled
to such salary and allowances and 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.
- Subject to such conditions and
restrictions as may be prescribed, the Board may appoint such consultants as may
be necessary for the performance of its functions on such terms and conditions
as it may determine from time to time.
- 195.Subject to such conditions
and restrictions as may be prescribed, the Board may appoint such other
officers and employees as may be necessary for the performance of its functions
and pay them such salaries and allowances as it may determine from time to
time.
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