Section 31 in Jharkhand Industrial Area Development Authority Regulations, 2016
31. Establishment.
- i. Subject to the appropriate budgetary provisions and prior approval of the State Government as required under the Rules, the Authority shall create and make appointments against such posts/ positions which is considered necessary for efficient functioning of the Authority.ii. The Managing Director shall be empowered to take services of any professional on the conditions determined by him, for efficient functioning of the Authority.iii. The Managing Director of the Authority shall exercise all disciplinary control over the employees of the Authority. However, in case of an employee whose services have been obtained on lien or on deputation from the State Government or the Central Government as the case may be, is subjected to disciplinary action and information to the effect shall be transmitted to the concerned government.Chapter - IX
