Section 24(2) in The Goa Labour Welfare Fund Rules, 1990
(2)Under section 22(a)to appoint the necessary clerical and executive staff to carry out and supervise the activities financed from the Fund, on the posts the salary of which shall be [based on recommendations of Pay Commission as adopted and made applicable by the Government to its employees from time to time] [Substituted by the Amendment Rules, 2010.];(b)to exercise powers of administration and taking disciplinary action against such staff as stated below:-(i)power to transfer, sanction increment, fix pay, grant joining time, depute on foreign service, sanction leave, relax qualifications;(ii)powers of discharging a person -(a)on probation, during the period of such probation;(b)appointed otherwise than under contract to hold a temporary appointment, on the expiration of the period of that appointment or for any other reason;(c)engaged under contract, in accordance with the terms of his contract;(d)appointed otherwise than under a contract to hold a permanent appointment, on the abolition of that post or for any other reasons;(iii)powers of imposing any of the following penalties -(a)censure;(b)withholding of increments or promotion including stoppage at an efficiency bar;(c)reduction to lower post or time scale or to a lower stage in a time scale;(d)recovery from pay of the whole or part of any loss caused to the Board by negligence or breach of orders;(e)fine;(f)suspension;(g)removal from the service of the Board, which does not disqualify from future employment;(h)dismissal from the service of the Board which ordinarily disqualifies from future employment;(i)any other punishment with the approval of the Board:Provided that every member of such staff shall have a right to appeal to the Board against any order of reduction, dismissal or removal from service, fine of any other punishment.
