21. Power to appoint, punish or grant leave to officers and servants.
- Subject to such conditions, limitations and restrictions, if any, as Government may by order direct, the Chairman shall have the power to-(a)appoint officers and servants specified in the Schedule for the time being in force made under Section 18;(b)grant leave and promotion to such officers and servants;(c)dismiss or reduce in rank and take any other disciplinary action against such officers and servants; and(d)exercise all other administrative control over such officers and servants:Provided that the orders of the Chairman made in pursuance of Clause (c) shall be subject to the decision in appeal, if any, to the Board preferred within such period and in such manner as may be prescribed.
