Section 18 in The Bengal State Aid To Industries Act, 1931
18. [ Staff of the Board [Section 18 first omitted by Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter section 18 reintroduced by W.B. Act 15 of 1954.]
(1)The State Government shall sanction the staff of the Board and fix the scales of salaries and allowances of such staff. Such salaries and allowances shall be paid out of the Consolidated Fund of the State.(2)The qualifications, the manner of appointment, the period of probation (if any), the age of superannuation and other terms and conditions of service (including in particular rules for the control, discipline and punishment) of the staff of the Board shall be such as may be prescribed.] [Sub-section (3) added by W.B. Act 15 of 1954.].
