Section 76B(2) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(2)The State Government shall make rules for regulating the recruitment and the conditions of service of persons appointed to the Development Authorities Service, and such rules may provide for exercise of the powers by such authorities including the Development Authorities as may be specified therein.(2-A) The salary, allowances, gratuity, annuity, pension and other payments required to be made to the persons appointed to any post in the Development Authorities Service in accordance with the conditions of their service shall be a charge on the fund of Development Authority concerned ;Provided that in the event, of transfer of a person from one Development Authority to another, the Development Authority concerned shall be liable to contribute towards aforesaid payments in such proportion as the State Government may prescribe.(2-B) A person appointed to a post in a grade in a cadre of the Development Authority Service shall be transferable from one Development Authority to another Development Authority to the same posts in the same grade in the same cadre or on promotion to a higher post in the same grade or a higher cadre.(2-C) The State Government may transfer any person appointed to a post in the Development Authority service either in the State cadre or local cadre from one Development Authority to another Development Authority; and it shall not be necessary for the State Government to consult either the Development Authority or the officer or servant concerned before passing the order of transfer.(2-D) Where the officer or servant transferred under sub-section (2-C) belongs to local cadre, he shall,-(i)have his lien on the post held i,e. in the parent Development Authority;(ii)not be put to disadvantageous position in respect of allowances which he would have been entitled had he continued in the parent Development Authority;(iii)be entitled to deputation allowance at such rate as the State Government may, be general order, determine.(iv)be governed by such other terms and conditions including disciplinary control as the State Government may, by general or special order, determine.
