19. Absorption of employees in to the Board service.
(1)Every employee serving under the Government immediately before such day on which this Act comes into operation solely or mainly for or in connection with the affairs of non-major Ports, Inland Water Transport and Coastal Protection shall become employees of the Board on absorption and shall hold his office therein by the same tenure subject to such terms as the Government may approve and unless he exercises an option for non absorption in to the Board service upon the same terms and conditions of service as he would have held had the board not been established and shall continue to do so until his retirement either on superannuation, medical invalidation, dismissal, removal or voluntary retirement:Provided that the employees who do not offer for absorption in the Board service shall be deemed to serve in the Board on deputation:Provided further that the tenure, remuneration and terms and conditions of service of any such employee shall not be altered to his disadvantage without the previous sanction of the Government.(2)All existing service rules applicable to employees serving under the Government shall continue to be applicable to the employees of the Government absorbed in the Board.(3)The Board shall have the power of granting leave to the employees of the Board. The Board shall also have the power to suspend, remove dismiss or dispose of any other question relating to the services of the employees of the Board in accordance with the regulations.(4)Any officer or Employee of the Board, aggrieved by an order involving his reduction in rank, removal or dismissal done by the Board in accordance with the Karnataka Civil Service rules, other rules governing conditions of service including the disciplinary and conduct rules which are amended from time to time may with in such time and in such manner as may be provided for by regulations, prefer an appeal to the Government and the decision of the Government shall be final.Chapter-IV Property and Contracts
