Section 8 in The Gujarat Water Supply and Sewerage Board Act, 1978
8. Officers and servants of the Board and their recruitment and conditions of service.
- [(1) (a) The Board may appoint such officers and servants as it considers necessary for the efficient discharge of its duties and performance of its functions against any posts (not being posts referred to in clause (b)), sanctioned by it.(b)The Board shall not appoint any officers and servants whose maximum monthly salary exclusive of allowances exceeds sixteen hundred rupees per month, unless posts for such officers and servants are sanctioned by the State Government.](2)The recruitment and the conditions of service of the officers and servants of the Board shall be such as may be determined by regulations.(3)The Board may with the previous approval of the appropriate Government appoint a servant of the Central Government or the State Government as an employee of the Board on such terms and conditions as it thinks fit.(4)Subject to the superintendence of the Board the Member-Secretary shall be the Chief Executive Officer of the Board who shall supervise and control all its officers and servants including any officers of Government appointed on deputation to the Board.
