Section 6 in The Orissa Development Authorities Rules, 1983
6. Appointing authority, supervision and control.
(1)The powers of appointment, promotion, and punishment of officers and employees of the Authority other than those on deputation shall vest in the Vice-Chairman:Provided that in case of appointment, promotion and removal from service of any officer belonging to Class I and Class II Posts, the exercise of such power by the Vice-Chairman shall require previous approval of the Authority.(2)The Vice-Chairman shall exercise supervision and control over the officers and employees of the Authority and shall subject to the provisions of Sub-rule (1), dispose by all questions relating to the services of the said officers and employees and their salaries, allowances and privileges.(3)The Vice-Chairman, with the prior approval of the Authority may, by order in writing, delegate any of his powers, and functions to any of the members of officers of the Authority, subject to such conditions, if any, as may be specified therein.
