Section 19 in The Gujarat Maritime Board Act, 1981
19. [ Disciplinary control over officers and employees by Board. [Section 19 was substituted, by Gujarat 3 of 1996, Section 8 (w.r.e.f. 08-09-1995).]
(1)Subject to any regulations, the power of granting extension of service to, granting leave to, suspending, reducing, removing or dismissing or of disposing of any other question relating to the services of the officers and employees of the Board, including the power of dispensing with the service of any such officer and employee otherwise than by reason of the misconduct of such officer and employee, shall be exercised by the Board or such authority as may be prescribed by regulations.(2)Any officer of employee of the Board aggrieved by any order involving his reduction in rank, removal or dismissal may, within such time and in such manner as may be provided for by regulations, prefer an appeal-(a)to the State Government, where such order is passed by the Chairman;(b)to the Chairman, where such order is passed by any such authority as may be prescribed by regulations.]
