5.    Appointment of members of staff.-

(1) The Federal Government may authorize the Director-General or any other officer to appoint any officer and other members of the staff and. determine the duties to be performed by them. 

(2) Appointments under sub-section (1) shall be made by direct recruitment or promotion or from personnel on deputation from the Pakistan Navy or any other department of the Government in such manner as may be prescribed.

(3) The terms and conditions of service of the officers and members of the staff shall be such as may be prescribed.