(1)The pay, leave and allowances of officers of the Board, including officers, on contract, shall, so far as possible, be regulated by such rules and orders as are applicable, from time to time, to the grade of temporary Central Government officers to which the Central Government may declare them to correspond in status.(2)The powers of a Head of Department under the Central Government in respect of the rules and orders applicable shall, in relation to the officers of the Board be exercised by the Chairman of the Board.(3)Officers of the Board shall be entitled to the benefits of the contributory provident fund which may be established by the Board :Provided that the Board's contribution shall not, at any time, exceed the rate at which the Central Government makes contribution to the contributory provident fund of its own employees :Provided further that the provisions of this sub-rule shall not apply to officers of the Board who are Government servants or are in receipt of any retirement benefit from Government in the form of pension or contributory provident fund.(4)Notwithstanding anything contained in this rule the pay, leave and allowances of any Government servant who has been deputed to serve under the Board, shall be regulated by such orders as the Central Government may issue in that behalf.(5)The salary, allowances and leave and other contributions of the officers shall be met from the fund of the Board.
