Section 32 in The Jharkhand Area Autonomous Council Act, 1994
32. Personnel and Administrative Powers of the Council.
(1)The Council shall have the following powers with respect to personnel of its establishment:-(a)The head of the office of the Council, known as Chief Executive Officer, shall be appointed by the State Government in consultation with the Chief Executive Councillor;(b)The State Government, in consultation with the Chief Executive Councillor, shall place the services of other officers to the Council for their appointment in the office of the Council;(c)The Chief Executive Officer and other Officers of the Council's establishment shall work under the general guidance, directions and supervision of the Chief Executive Councillor;(d)The Council may create posts of class three and class four and make appointments thereon for its establishment:Provided that such posts may be created under the yardstick and the budget provisions fixed by the State Government, for creation of posts and appointment to such posts, may be made in accordance with the policy and the procedure prescribed by the State Government;(e)The Council may make recommendation to the State Government for the creation of the gazetted posts for its establishment, and the State Government shall communicate its decision to the Council ordinarily within three months of the recommendation;(f)The appropriate authority of the Council, subject to the rules, regulation and procedure of the State Government, shall initiate evaluation report in respect of the Chief Executive Officer and other officers of the Council;(g)The Council may take disciplinary action against class three and class four employees of its establishment and may impose punishments; and(h)The Council may recommend disciplinary action against officers of its establishment and the State Government shall ordinarily within three months, communicate its decision on the recommendation to the Council;(2)The Council shall have the following full powers connected with respect to the personnel posted in the area of the Council on the subjects specified in Schedule 3:-(a)Subject to the policy of the State Government, to make transfer and posting of the gazetted officers wholly connected with specified subjects whose services have been placed by the State Government to the Council;(b)The Council may create posts of class three and class four wholly connected with specified subjects and make appointments thereon;Provided that such post within the yardstick and budget provisions determined by the State Government, may be created and appointment to such posts may be made in accordance with policy and procedure prescribed by the State Government;(c)Supervisions, direction and guidance of gazetted officers and non-gazetted employees who have been assigned to execute subjects specified in Schedule 3;(d)The appropriate authority of the Council shall, subject to the rule, regulation and procedure of the State Government, initiate evaluation report with respect to the officers connected wholly with specified subject of the Area;(e)The Council may impose minor punishments to non-gazetted employees connected wholly with specified subject; and(f)The Council may recommend disciplinary action in respect of officers wholly connected with the specified subjects and the State Government shall ordinarily within three months communicate its decision on the recommendation to the Council.
