Section 6 in Basavakalyan Development Board Rules, 2005
6. Employees of the Board.
(1)The qualifications, mode of appointment, the conditions of service and the scales of pay of the Commissioner and other employees of the ;Board shall be as governed by the respective rules including Karnataka Civil Services Rules and Pay Scale Rules. The Designation of the post, the scale of pay, the number of posts the minimum qualifications and the mode of filling up of these posts on the commencement of these rules shall be as specified in G.O.No.RD 147 REH 2003 (P), Dated 31.05.2005.(2)Every post created by the Board shall be equivalent to a post under the Government.(3)Every post under the Board, shall as far as practicable be filled by deputation of employees from the Government of Karnataka or the Union Government or the Government of any other State in India or of the employees of any autonomous body within the limits of India.(4)The employees of the Board shall not be entitled for retirement pension or gratuity. However, the Board may make provision for retirement benefits under the various retirement benefit schemes available under the Life Insurance Corporation of India or any such organization:(5)The Contribution payable by the Board to retirement benefits scheme shall not exceed one-eighth of the basic pay drawn by the employee.(6)The employees of the Board shall be governed by the Karnataka Civil Services (Conduct) Rules, 1966 and such other service rules applicable to the employees of the State Government, as may be notified by the Board from time to time.
