- [1] [Re-numbered by Mah. 31 of 2011, s.4.] Subject to the provisions of section 21 and to any rules for the time being in force, the power of appointing, promoting, and granting leave to officers and servants of the Trust, 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 Grade Pay in the pay structure is equivalent to or lower than that of an Assistant Engineer] [Section 22 was re-numbered as sub-section (1) thereof and in sub-section (1) as so re-numbered in clause (a), for the words 'whose monthly salary does not exceed one hundered and fifty rupees' was substituted by, s. 5 (1) (a).] in the Chairman, and(b)in other cases, in the Trust :Provided that any officer or servant [in receipt of Grade Pay in the pay structure less than that is payable to an Assistant Engineer] [These words were substituted for the words 'in receipt of a monthly salary exceding fifty reupees', ibid., S.S., ibid, s. 5 (1) (b).] who is reduced, suspended or dismissed by the Chairman may appeal to the Trust, whose decision shall be final.(2)[ Notwithstanding anything contained in this section, it shall be lawful for the State Government by an order, to depute any officer in the service of the State Government for appointment on the establishment of the Trust, who shall be so appointed by the Trust. The terms and conditions of service and the term of appointment of such deputed officer shall be such, as may be specified by the State Government in the order.] [Added by Mah. 31 of 2011.]
