Section 50(1) in Bangalore Development Authority Act, 1976
(1)Subject to the provisions of the regulations framed under section 70 and of the schedule for the time being in force sanctioned by the Government under section 49 the power of appointing, promoting, suspending, dismissing, fining, reducing or granting leave to the officers and servants of the Authority (not being officers in Government service lent to the Authority) shall be exercised by the Commissioner in the case of officers and servants who are not above the rank of Group B officers of the State Civil Services]2 and in every other case by the Authority :Provided that in the case of officers in Government service lent to the Authority,-(i)who are not above the rank of Group A (Junior Scale), the Commissioner may exercise the powers of sanctioning or withholding increment, fining or suspending or granting leave to the officers and shall report the fact to the Head of Department of Government to which such officers belong;(ii)who are above the rank of Group A (Junior Scale), the Commissioner may exercise the powers of granting leave and making incharge arrangement.
