Section 17 in The West Bengal Maritime Board Act, 2000
17. Appointment of Chief Executive Officer and other officers and employees of Board.
(1)The State Government shall appoint such person as, in its opinion, has adequate experience of civil works, operation and administration of ports, or has proven experience and ability in administration and management in the Government or in the public or private sector or joint sector undertakings, to be the Chief Executive Officer of the Board.(2)The conditions of service of the Chief Executive Officer shall be such as may be prescribed:Provided that till such time as the rules are made, the State Government may, by order, fix the terms and conditions of service of the Chief Executive Officer.(3)The Board may appoint such other officers and employees as, in its opinion, are necessary for the due performance of its duties and functions under this Act:Provided that no post carrying a monthly salary of rupees two thousand or more shall be created or abolished without the prior approval of the State Government.(4)The terms and conditions of service of the other officers and employees of the Board shall be such as may be prescribed:Provided that till such time as the rules are made, approval of the State Government to the fixation of the terms and conditions of service of each of the officers and other employees of the Board shall be necessary prior to the appointment of such officer or employee by the Board.(5)The officers and other employees of the Board shall be under the administrative control of the Chief Executive Officer.(6)The categories and the number of officers and other employees of the Board shall be such as may be prescribed:Provided that until such time as the rules are made, the approval of the State Government shall be obtained by the Board before appointment of each category of officer or other employee, and such appointment shall be made under the signature of the Chief Executive Officer.
