(1)The Board shall, from time to time, subject to such rules as may be made in that behalf, prepare and sanction a schedule of its officers and servants, other than the Chairman and Vice-Chairman, setting forth the number, designation, grades, salaries, fees and allowances payable to such officers and servants.Explanation. - Artisans, porters and labourers and contractors or agents who provide porters and labourers are not officers and servants within the meaning of this section Sections 20 and 21.
