31. Board to make rules. - The Board shall from time to time make rules -
(a)fixing the amount and nature of the security to be furnished by any officer or servant of the Board from whom it may be deemed expedient to require security;(b)for regulating the grant of leave of absence, leave allowances and acting allowances to the officers and servants of the Board; [**](c)for establishing and maintaining a provident or annuity fund, for compelling all or any of the officers or servants of the Board (other than any [servant of the Government] in respect of whom a contribution is paid under section 146) to contribute to such fund, at such rates and subject to such conditions as may be prescribed by such rules, and for supplementing such contributions out of the funds of the [Board;][(d) regulating the compassionate allowance and gratuities to officers and servants of the Board and families of deceased officers and servants];[(e) prescribing the qualifications for employment of officers and servants of the Board; and][(f) regulating the conduct of officers and servants of the Board]:[Provided that a servant of the] [Government] employed as an officer or servant of the Board shall not be entitled to leave or leave allowances otherwise than as may be prescribed by the conditions of his service under the [Government] relating to transfer to foreign service.[32. Powers of Appointment, etc., in whom vested]. - (1) Subject to any directions contained in any statement prepared under section 30 and any rules made under section 31, and for the time being in force, the power of appointing, promoting and granting leave to officers and servants of the Board, and reducing, suspending or dismissing them for misconduct, and dispensing with their services for any reason other than misconduct, shall be vested -(a)in the case of officers and servants whose monthly salary does not exceed [seven hundred and fifty rupees] in the Chairman, and(b)in other cases - in the Board:Provided that any officer or servant in receipt of a monthly salary exceeding [five hundred rupees] who is reduced, suspended or dismissed by the Chairman may appeal to the Board, whose decision shall be final:[Provided further that the Chairman or the Board, as the case may be, may, with the previous sanction of the State Government, place an officer or servant under suspension where a disciplinary proceeding or a departmental enquiry against the officer or the servant is contemplated or is pending or where a case against such officer or servant in respect of any criminal offence is under investigation].[(2) Notwithstanding anything contained in sub-section (1), the State Government shall have power to appoint any person who is or has been in the service of the State Government to any post of the Board carrying a monthly salary exceeding one thousand and five hundred rupees]:Provided that the person so appointed shall be under the administrative control of the Chairman.
