Section 35 in The Manipur Hill Areas Autonomous District Council Act, 2000
35. Officers and staff.
- The District Council may appoint such officers and staff as may be necessary for the administration of the District Council and also for proper and efficient execution of its duties and make rules regulating the conditions of their service:Provided that the terms and conditions of service of Government servants transferred to the District Council may not be changed to his disadvantage without the previous approval of the Government;Provided, further, that where any disciplinary or other action is required to be taken against any such Government servant, the District Council may make a reference to the Government who may take further action in accordance with service rules applicable in such case.
