Section 33 in The Bihar and Orissa Local Self-Government Act, 1885
33. District Board may appoint establishments and fix salaries.
- Every District Board, subject to the provisions hereinafter contained, may from time to time determine and appoint the establishment to be employed by it, or by any Joint Committee constituted under Section 30, or by [any Committee of the District Board, and may fix the pay of such establishment:] [Substituted for the words and figure 'an Educational Committee referred to in Section 65- B, and may fix the salaries to be paid to such establishment' by B. and O. Act 1 of 1921.]Provided-(1)[ that [* * *] [Substituted for the original proviso by B. and O. Act 1 of 1923.] any appointment the maximum pay of which amounts to three hundred rupees or more a month shall not be created or abolished without the sanction of the [State] [Substituted by ALO.] Government, and that any increase or reduction in the pay of any such appointment, or the increase of the maximum pay of a sanctioned appointment to an amount exceeding three hundred rupees a month, shall be subject to confirmation by the [State] [Substituted by ALO.] Government;](2)that the aggregate [pay] [Substituted for 'salaries' by B. and O. Act 1 of 1923.] [* *] [The words 'and allowances' repealed by B. and O. Act 1 of 1923.] in any one financial year of the establishment employed by any District Board for the purpose of of heading D of Part III of this Act shall not without the sanction of the [State] [Substituted by ALO.] Government exceed twenty per centum on the total amount available for expenditure by such Board upon public works during the financial year;(3)that every District Board shall conform to any Rules made by the [State] [Substituted by ALO.] Government, under this Act regarding the qualifications of candidates for employment;[* * *] [Clause (4) repealed by Bihar Act 24 of 1948.][Explanation. [The explanation was inserted by B and O Act 1 of 1923.] - In this section "pay" includes any special or personal pay and any allowance other than a travelling allowance.]
