Section 11(2) in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999
(2)The Board shall be competent to exercise the powers of appointment of all the above posts and to delegate its powers to any other authority under its control.Provided that in case of officers and staff whose services are lent to the Board, the Board shall be competent to impose any minor penalties viz., ensure, withholding of increments, Fine not exceeding Rs. 200/- in respect of Last grade servants. In case the allegations levelled against the delinquent officer warrants major punishment in the opinion of the Board. The Board may send the material on record along with its opinion to the competent authority under the relevant rules of the leading Department and also repatriate the delinquent officer to the parent department.Chapter-III
