Section 24(2) in The Orissa Town Planning and Improvement Trust Act, 1956
(2)Subject to such Rules and Regulations as hereinbefore specified the power of appointing of and promoting officers and employees of the Trust and reducing, suspending or dismissing them for misconduct and dispensing with their services for any reason other than misconduct, shall be vested in the Trust:Provided that :(a)in the case of officers and employees whose monthly salary does not exceed three hundred rupees the appointing authority shall be the Chairman;(b)in the case of officers whose monthly salary exceeds three hundred rupees, the appointing authority shall be the Trust;(c)in the case of appointments of officers whose monthly salary exceeds one thousand rupees; the appointing authority shall be the Trust which shall take the previous sanction of the State Government before such appointment.
