(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.(2)No such officer or servant shall undertake any work unconnected with his duties under this Act except with the permission of the Board.
