30. Commissioners to prepare and in meeting sanction, schedule of establishment.-
(1)The Commissioners shall, from time to time, prepare, and in meeting sanction, a schedule of the staff of 1[employees] whom they shall deem it necessary and proper to maintain for the purposes of this Act.(2)Such schedule shall also set forth the a mount and nature of the salaries, fees and allowances which the Commissioners in meeting sanction for each such 2[employee]:Provided that artisans, porters and labourers, and sirdars of porters and labourers, shall not be deemed to be 1[employees] within the meaning of this section, or of 3[section 32] of this Act.
