Section 18(1) in Tamil Nadu Maritime Board Act, 1995
(1)Subject to the provisions of section 17, the power of appointing any person to any post, whether temporary or permanent, shall - (a) in the case of a post, the incumbent of which is to be regarded as the head of a department, or the maximum of the pay scale for which (exclusive of allowance) exceeds two thousand rupees, be exercisable by the Government in consultation with the Chairman;(b)in the case of any other post, be exercisable by the Chairman or by such authority as may be prescribed by regulations:Provided that no person shall be appointed as a pilot at any port who is not, for the time being authorised by the Government under the Indian Ports Act, to pilot vessels at that port.
