Section 16 in Tamil Nadu State Housing Board Act, 1961
16. Appointment of Secretary, Housing Board Engineer and other officers and servants of the Board.
(1)The Board may appoint a Secretary a Housing Board Engineer and such other officers and servants as it considers necessary for the efficient performance of, its functions:Provided that the appointment of the Secretary and the Housing Board Engineer shall be subject to the previous approval of the Government.(2)Subject to the provisions of sub-section (1)-(i)the Board may, with the previous approval of the Government, sanction the creation of, or appoint person to any post the maximum monthly salary of which exceeds one thousand rupees;(ii)the Board shall have power to create posts in its establishment, the maximum monthly salary of which does not exceed one thousand rupees and to appoint persons to such posts;(iii)the Chairman may appoint any officer or servant whose maximum monthly salary does not exceed three hundred rupees:Provided that in cases of emergency-(a)the Chairman may appoint temporarily for a period not exceeding three months, such officers or servants as may, in his opinion, be required for the purposes of this Act and the employment of whom for any particular work has not been prohibited by any resolution of the Board; and(b)every appointment made under clause (a) shall be reported by the Chairman to the Board at its next meeting.
