24. Power to make appointments .-(1) Subject to the provisions of the Schedule for the time being in force sanctioned by a Board under section 23, the power of appointing any person to any post, whether temporary or permanent, shall-
(a)[ in the case of a post-(i)the incumbent of which is to be regarded as the Head of a department; or(ii)to which such incumbent is to be appointed; or](iii)[ the maximum of the pay scale of which (exclusive of allowances) exceeds such amount as the Central Government may, by notification in the Official Gazette, fix,] [ Substituted by Act 17 of 1982, Section 7, for sub-Clause (iii) (w.e.f. 31.5.1982).][be exercisable by the Central Government after consultation with the Chairman;] [Substituted by Act 29 of 1974, Section 10, for Clause (a) (w.e.f. 1.2.1975). ](b)[ in the case of any other post, be exercisable by the Chairman or by such authority as may be prescribed by regulations:] [ Substituted by Act 29 of 1974, Section 10, for Clauses (b) and (c) (w.e.f. 1.2.1975).]Provided that no person shall be appointed as a pilot at any port, who is not for the time being authorised by the Central Government under the provisions of the Indian Ports Act to pilot vessels [at that or any other port] [[ Substituted by Act 17 of 1982, Section 7, for " at that port" (w.e.f.31.5.1982).]].(2)The Central Government may, by order, specify any post the incumbent of which shall, for the purposes of this Act, be regarded as the Head of a department.
