Section 3 in Bihar Coal Mining Area Development Authority Rules, 1988
3. Functions of the Authority.
- The Authority will have powers to create posts carrying salary and other allowances upto Rs. 2,000 subject, however, to the availability of funds. For creation of posts carrying salary and other allowances more than Rs. 2,000 prior approval of the State Government would be necessary. The Authority will make appointments on these posts after observing all formalities required. For fresh appointments on such posts salary of which exceeds Rs. 2,000 the recruitment shall be made through Bihar Public Service Commission or by deputation from the State Government.It will also be competent to inflict all types of punishment on the staff of its own establishment including stoppage of increment, reduction in rank, dismissal or removal, etc.The Authority shall have the powers to decide its policy in all matters subject to the provisions in the Act and the rules, regulations, bye-laws framed thereunder and the directives issued from time to time by the State Government.
