Section 7 in The Western Orissa Development Council Act, 2000
7. Officers and other employees of Council.
(1)The Council shall determine, with approval of the Government, the number of Class I and Class II Officers that are required for the effective performance of its functions under this Act and request the Government to place the services of those officers under the Council, whereupon the Government shall, in consultation with the Chairman of the Council, depute such officers to function under the Council.(2)The Council, with prior approval of the Government, shall create Class III and Class IV posts and fill up the said posts in the manner prescribed.(3)The appointment of officers and other employees, their terms and conditions of service shall be such as may be prescribed.(4)The Council shall be the disciplinary authority in respect of Class III and Class IV employees of the Council and shall exercise the powers of disciplinary authority in the manner prescribed.
