Section 16 in The Bihar State Housing Board Act, 1982
16. Appointment of officers and employees.
(1)The Board shall have a Chairman, a Managing Director, a Secretary, a Housing Chief Engineer, a Chief Accounts Officer and such other officers and employees, as it considers necessary for the efficient performance of its functions.(2)(a)The appointment of the Chairman, Managing Director, Secretary, the Housing Chief Engineer and Chief Accounts Officer shall be made by the State Government and the appointment of other officers and employees of the Board shall be made by the Board.(b)The Secretary to the Board shall perform the following functions:-(i)Submission of matters for considerations or orders of the Board,(ii)Communication of orders and resolutions of the Board.(iii)Control over the general administration of the Board, and(iv)Functions prescribed by the State Government from time to time,(3)Subject to the provision of sub-section (1)-(i)the Board may, with the previous approval of the State Government sanction the creation of any post the maximum scale of which exceeds rupees one thousand five hundred and eighty per month provided appointment to such a post will be made in consultation with the Public Service Commission of the State, and prior approval of the Government.(ii)the Board shall have power to create posts in its establishment the maximum pay-scale of which does not exceed rupees one thousand five hundred and eighty per month:Provided the appointment to a post above the monthly income of rupees eight hundred and forty will be made in consultation with the Public Service Commission of the State.(iii)(a)The Managing Director may appoint temporarily for a period not exceeding three months, such officers or employees, 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. The Managing Director shall not appoint or extend the services of any such officer beyond three months without the prior approval of the Board and the prior sanction of the Government.(b)every appointment made under clause (a) shall be reported by the Managing Director to the Board at its next meeting.
