Section 9 in The Orissa Water Supply and Sewerage Board Act, 1991
9. Officers and servants of the Board and their recruitment and conditions of service.
(1)The Board may appoint such officers and employees as it considers necessary for the efficient performance of its duties and discharge of its functions against posts sanctioned by the State Government.(2)The salary, recruitment and the conditions of service of the officers and servants of the Board shall be such as may be determined by Regulations by the Board.(3)The Board may with the previous approval of the State Government, appoint a servant of the Central Government or the State Government as an employee of the Board on such terms and conditions as it thinks fit.(4)Subject to the superintendence of the Board, the Member-Secretary shall be the Chief Executive Officer of the Board and shall supervise and control all its officers and employees including any officers of Government appointed on deputation to the Board.
