Section 19 in The Maharashtra Maritime Board Act, 1996
19. Power to grant leave, etc., to employees of Board
(1)Subject to any regulations, the power of granting extension of service to, or granting leave to, suspending, reducing, removing or dismissing or of disposing of any other question relating to the services of the employees of the Board including the power of dispensing with the services of any such employee otherwise than by reason of the misconduct of such employee, shall be exercised by the Board or such authority as may be laid down by regulations.(2)Any officer or employee of the Board aggrieved by an order involving his reduction in rank, removal or dismissal may, within such time and in such manner as may be provided for by regulations, prefer an appeal to the State Government.
