Section 19 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
19. Appointment of officers and other employees.
(1)The Board may appoint such officers and other employees as it considers necessary for the efficient performance of its functions:Provided that the Board shall not, without previous approval of the Government, create any post the maximum monthly salary of which exceeds two thousand five hundred rupees, or appoint any person to any post the maximum monthly salary of which exceeds two thousand rupees.(2)Without prejudice to the provisions of sub-section (1), it shall be lawful for the Board to utilise such employees of the Government or any local authority or other institution on such terms and conditions as may be agreed upon between the Board and the Government, or local authority, or institution, as the case may be.
