- [(1) Subject to any directions contained in any statement prepared under section 27 and any rules made under section 28 and for the time being in force, the power of appointing, promoting and granting leave to officers and servants of the Board, and reducing them in rank or suspending or dismissing them from service for misconduct, and dispensing with their services for any reason other than misconduct, shall be vested in the Chairman: -Provided that any officer or servant, who is reduced in rank, suspended or dismissed from service by the Chairman, may appeal to the Board, whose decision thereon shall be final:Provided further that the Chairman may place an officer or servant under suspension where a disciplinary proceeding or a departmental enquiry against the officer or the servant is contemplated or is pending or where a case against such officer or servant in respect of any criminal offence is under investigation.] [Substituted by Act No. 23 of 2008, dated 18.9.2008.](2)[ Notwithstanding anything contained in sub-section (1), the State Government shall have power to appoint any person who is or has been in the service of the State Government to any post of the Board carrying a monthly salary exceeding one thousand and five hundred rupees:Provided that the person so appointed shall be under the administrative control of the Chairman.] [Sub-section (2) inserted by W.B. Act 43 of 1983.]
