Section 9 in The West Bengal Khadi And Village Industries Board Act, 1959
9. [ Appointment of other officers and employees of the Board. [[Section 9 substituted by W.B. Act 35 of 1983, which was earlier as under :-
'9. Powers and duties of Secretary and appointment of other officers and servants of the Board. - (1) The Secretary shall exercise such powers and perform such duties as may be prescribed or, as may, subject to the provisions of this Act and the rules made thereunder, be entrusted to him, from time to time, by the Chairman.(2)Subject to such rules as may be made under this Act, the Board may appoint such other officers and servants as it considers necessary for the efficient performance of its functions under necessary for the efficient performance of its functions under this Act :Provided that -(a)no post of officer or servant shall be created, and(b)no post carrying a scale of pay, the maximum of which exceeds rupees seven hundred shall be filled up,except with the previous approval of the State Government.'.]](1)Subject to such rules as may be made under this Act, the Board may appoint such other officers and employees as it considers necessary for the efficient performances of its functions under this Act:Provided that, -(a)no post of officers or employees shall be created, and(b)no post above Group 'C' or 'D' shall be filled up, except with the previous approval of the State Government, the classification of the groups having relation to the pay scales as approved by the Government for State Government employees under the West Bengal Services (Revision of Pay and Allowance) Rules, 1981.(2)The conditions of service relating to leave, pay and allowances, medical benefits and house rent of officers and employees of the Board shall be such as are admissible to similar category of State Government employees.]
