Section 32(1) in The Jharkhand Area Autonomous Council Act, 1994
(1)The Council shall have the following powers with respect to personnel of its establishment:-(a)The head of the office of the Council, known as Chief Executive Officer, shall be appointed by the State Government in consultation with the Chief Executive Councillor;(b)The State Government, in consultation with the Chief Executive Councillor, shall place the services of other officers to the Council for their appointment in the office of the Council;(c)The Chief Executive Officer and other Officers of the Council's establishment shall work under the general guidance, directions and supervision of the Chief Executive Councillor;(d)The Council may create posts of class three and class four and make appointments thereon for its establishment:Provided that such posts may be created under the yardstick and the budget provisions fixed by the State Government, for creation of posts and appointment to such posts, may be made in accordance with the policy and the procedure prescribed by the State Government;(e)The Council may make recommendation to the State Government for the creation of the gazetted posts for its establishment, and the State Government shall communicate its decision to the Council ordinarily within three months of the recommendation;(f)The appropriate authority of the Council, subject to the rules, regulation and procedure of the State Government, shall initiate evaluation report in respect of the Chief Executive Officer and other officers of the Council;(g)The Council may take disciplinary action against class three and class four employees of its establishment and may impose punishments; and(h)The Council may recommend disciplinary action against officers of its establishment and the State Government shall ordinarily within three months, communicate its decision on the recommendation to the Council;
