Section 54(1) in Karnataka Improvement Boards Act, 1976
(1)Subject to the provisions of section 365 of the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964), the rules and bye-laws made under this Act and of the schedule for the time being in force sanctioned by the Government under section 53 the powers of appointing, promoting, suspending, dismissing, fining, reducing or granting leave to the officers and servants of the Board (not being officers of the Government lent to or working under the Board) shall be exercised, in the case of officers and servants whose monthly salary does not exceed two hundred and fifty rupees by the Chairman and in every other case by the Board :Provided that in the case of officers of the Government lent to the Board, the Chairman may exercise the powers of granting leave and sanctioning increments and after following the prescribed procedure, of withholding increments and shall report the fact to the Head of the Department to which such officer belongs.Explanation. - For purposes of section 365 of the Karnataka Municipalities Act, 1964, the Board shall be deemed to be a local authority.
