21. Power of Trust to fix number and salaries of its servants.
(1)Subject to such rules as the [State] [Substituted for 'provincial' by A. O., 1950.] Government may make prescribing the conditions under which members of the staff appointed by the Trust to offices requiring professional skill may be appointed, suspended or dismissed, the Trust may from time to time fix the number and salaries of such permanent servants as it may think necessary and proper to assist in carrying out the purposes of this Act :Provided that, the Trust may, with the previous sanction of the [State] [Substituted for 'provincial' by A. O., 1950.] Government, appoint a person possessing professional skill on a short term contract for a period not exceeding five years.(2)Appointment of temporary servants in cases of emergency. - The Chairman may in cases of emergency appoint such temporary servants as may in his opinion be required for the purposes of this Act, and may direct that the salaries of such temporary servants fixed as the emergency may require shall be paid from the Trust fund :Provided that -(i)he shall not act under this sub-section in contravention of any order of the Trust prohibiting the employment of temporary servants for any particular work, and(ii)every appointment made under this sub-section shall be reported at the next following meeting of the Trust.
