Section 19 in The Bihar State Housing Board Act, 1982
19. Service Regulations.
- Subject to the provisions of this Act, the Board shall with the previous approval of the Government, make Regulations-(a)fixing the salary and allowances of the Chairman, Managing Director, Secretary, Chief Engineer, Chief Accounts Officer and other officers and employees of the Board;(b)fixing the amount and nature of the security to be furnished by an officer or employee of the Board from whom it may be deemed expedient to require security;(c)for regulating the grant of leave of absence, leave allowances and acting allowances to the officers and employees of the Board:Provided that employee of the Central or State Government employed as an Officer or employee of the Board shall not be entitled to leave or leave allowances, otherwise than as laid down in the conditions of his service under the Central or State Government relating to transfer to Foreign service:(d)for establishing and maintaining a Provident and Annuity Fund, for compelling all or any of the officers or employees of the Board other than any employee of the Central or State Government in respect of whom a contribution is paid under Section 105 to subscribe to such fund at such rates and subject to such conditions as may be prescribed, and for supplementing such subscription out of the funds of the Board; and(e)for determining the conditions under which the officer and employees of the Board or any of them shall on retirement receive gratuities or compassionate allowances and the amount of such gratuities and compassionate allowances:Provided that it shall be at the discretion of the Board to determine whether all such officers and employees or any of them and if so which of them shall become entitled on retirement to any such gratuities or compassionate allowances as aforesaid.
