Section 51 in The Darjeeling Gorkha Hill Council Act, 1988
51. Officers and other employees. -
[(1) The] [Section 51 was renumbered as sub-section (1) of that section by W.B. Act 3 of 1994.] [Council may] [Words substituted by W.B. Act 3 of 1994.], with the approval of the Government, appoint such officers and other employees as may be necessary for the due discharge of its functions and may, with the approval of the Government, make regulations relating to their conditions of service :Provided that the terms and conditions of service of an employee of the Government transferred to the [Council] [Word substituted by W.B. Act 3 of 1994.] shall not be varied to his disadvantage :[Provided further that where any disciplinary or other action is required to be taken against any such employee, the Council shall have the power to initiate such disciplinary or other action against such employee whereupon the Council shall report the same forthwith to the Government for such further action as the Government may think fit.] [Proviso substituted by W.B. Act 3 of 1994.](2)[ Notwithstanding anything contained in sub-section (1), the Council may, without the approval of the Government, make appointment of persons to such categories of sanctioned posts as are equivalent to Group "C" and Group "D" posts under the Government after making regulations relating to the conditions of service of such persons with the approval of the Government.] [Sub-section (2) inserted by W.B. Act 3 of 1994.]
