(1)The board at a meeting may from time to time, determine and appoint the establishment to be employed by it and may fix the salaries and allowances to be paid to such establishment:Provided that subject to the scale of establishment approved by the Board, the Chairman may appoint such persons as he may think fit with the prescribed qualifications if the monthly salary of the office does not carry more than fifty rupees or a salary rising by periodical increments to more than fifty rupees. The Chairman may remove from time to time such persons for inefficiency negligence of duty or misconduct:Provided further that the appointment of any officer whose pay is wholly or partly contributed by the State Government shall not be created or abolished without the sanction of the State Government and that every nomination to, or dismissal from, any such appointment shall be subject to confirmation by the State Government.
