20. Regulations relating to recruitment and conditions of service.
- Subject to the prior approval of Government, the Board may make regulations to provide for all of any of the following matters, namely :(a)tenure of office, provident funds, pensions, gratuities, compassionate allowance, leave of absence and other conditions of service of officers and servants referred to in Section 18;(b)remuneration of persons appointed to act for any such officer or servant during absence on leave;(c)powers, duties and functions of all such officers and servants;(d)qualifications of candidates for appointment to such posts and the manner of selection for such posts;(e)pension, gratuities, compassionate allowances, if any, payable to any of them or their relatives, as the case may be, in the event of injuries being sustained or death being caused in course of employment;(f)procedure to be followed in imposing any penalty of withholding increment or promotion, censure, reduction in rank, compulsory retirement or dismissal in pursuance of departmental proceedings for indiscipline, carelessness, unfitness, neglect of duty or other misconduct and directing suspension pending such proceedings; authority by whom such order may be passed and to whom appeal may lie;(g)establishment of welfare or loan funds for the benefit of the employees of the Board;(h)any of the matters covered by the aforesaid clauses in respect of artisans, porters and labourers and in respect of contractors and agents who provide such workmen; and(i)such other matters as may be incidental to or necessary for the purpose of regulating the appointment and conditions of service or for which in the opinion of the Board provisions should be made by the regulations.
