(1)(i)The Board may, from time to time, appoint such officers and employees as may be necessary for carrying out the purposes of this Act :Provided that the number and designation of such officers and employees, their salaries and allowances shall be subject to the previous approval of the State Government.(ii)The punishment, dismissal, discharge and removal of any such officer or employee shall be subject to rules made by the State Government in this behalf. v(2)All questions of pay, allowances, promotions, leave and provident fund relating to the officers and employees other than the Secretary to the Board shall be governed by rules generally applicable to the employees of the State Government of a similar status.(3)The Secretary or any other officer or employee appointed under this section shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code (XLV of 1860).(4)All officers and employees of the Board shall be under the direct control and supervision of the Secretary.
