21A. [ [State] [Inserted by Central Provinces and Berar Act XXXIV of 1949, section 8.] Government control over the establishment of the Trust.
(1)The Trust shall before the 31st March of each year prepare a statement showing---(a)the number, designation and grades of the officers and servants (other than employees who are paid by the day or week or whose pay is charged to any sanctioned work) whom it considers it necessary and proper to continue in employment or to employ for the purposes of this Act during the succeeding year,(b)the amount and nature of the salary, fees and allowance to be paid to each such officer or servant, and(c)the contribution payable under section 110 in respect of each such officer or servant, and submit the same to the [State] [Substituted for 'provincial' by A. O., 1950.] Government.(2)Within a period of three months from the date of receipt of the statement under sub-section (1), the [State] [Substituted for 'Provincial' by A. O., 1950.] Government may, if in its opinion, the number of persons employed by the Trust as officers or servants, or whom the Trust may propose to employ as such, or the remuneration proposed or fixed by the Trust to those persons or any of them is excessive, direct the Trust to reduce such number of persons or the remuneration of any such person, as the case may be, and the Trust shall comply with such direction :[* * * *] [The proviso was deleted by Mah. 31 of 2011, s.4.]]
