Section 32(2) in The Jharkhand Area Autonomous Council Act, 1994
(2)The Council shall have the following full powers connected with respect to the personnel posted in the area of the Council on the subjects specified in Schedule 3:-(a)Subject to the policy of the State Government, to make transfer and posting of the gazetted officers wholly connected with specified subjects whose services have been placed by the State Government to the Council;(b)The Council may create posts of class three and class four wholly connected with specified subjects and make appointments thereon;Provided that such post within the yardstick and budget provisions determined by the State Government, may be created and appointment to such posts may be made in accordance with policy and procedure prescribed by the State Government;(c)Supervisions, direction and guidance of gazetted officers and non-gazetted employees who have been assigned to execute subjects specified in Schedule 3;(d)The appropriate authority of the Council shall, subject to the rule, regulation and procedure of the State Government, initiate evaluation report with respect to the officers connected wholly with specified subject of the Area;(e)The Council may impose minor punishments to non-gazetted employees connected wholly with specified subject; and(f)The Council may recommend disciplinary action in respect of officers wholly connected with the specified subjects and the State Government shall ordinarily within three months communicate its decision on the recommendation to the Council.
