Section 165 in Telangana District Boards Act, 1955
165. Appointment of officers and servants.
- Subject to the provisions of this Chapter every Board may appoint such officers and servants as it shall deem necessary and proper for the efficient execution of its duties. The Board shall from time to time prepare a schedule of the staff to be so maintained setting forth their designations, grades, salaries, fees and allowances and their respective duties and may also determine which of the staff is to be maintained permanently and which temporarily:Provided that in so setting forth and determining the grades, salaries, fees and allowances the Board shall have regard to the arrangements prevailing and the schedule or rates in vogue in the establishments of the Government:Provided further that the Government may by rules or by an order give directions regulating the creation of posts, appointments, transfers, punishments and sanction of leave to the employees, the exercise of the powers of the Board by the President or Vice-President and the classes of employees who shall have a right of appeal against any orders passed by the Board or President or any other authority and the authorities to whom such appeal shall lie.
