Section 266 in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
266. Recruitment Procedure and Service Conditions of Officers and Staff of the Board.
(1)The following Rules applicable to employees of the State Government shall, mutatis mutandis, apply to officers and employees of the Board : -(i)C.G. Civil Services (General Conditions of Service) Rules, 1961(ii)C.G. Civil Services (Conduct) Rules, 1965(iii)C.G. Civil Services (Classification, Control and Appeal) Rules, 1966(iv)C.G. Civil Services (Medical Examination) Rules, 1972(v)C.G. Civil Services (Leave) Rules, 1977(vi)C.G. Civil Services (Joining Time) Rules, 1982(vii)C.G. Ex-serviceman (Reservation of Vacancies in the State Civil Services on Posts of Class III and Class IV) Rules, 1985(viii)C.G. Civil Services (Special Provision of Appointment of Women) Rules, 1997(ix)C.G. Public Services (Promotion) Rules, 2002.(2)Classification, pay scales, allowance, recruitment procedure, and terms and conditions of service of officers and employees of the Board, to the extent not expressly provided in the Rules specified in sub-rule (1) shall be such as may be determined by the Board with the prior approval of the State Government.(3)If any dispute or difficulty arises as to interpretation oi applicability of any provision in any particular case, it shall be referred to the State Government whose decision thereon shall be final.
