Section 19 in Tamil Nadu State Housing Board Act, 1961
19. Service regulations.
- [(1)] [The original section 19 was renumbered as sub-section (1) of that section by sect on 2 of the Tamil Nadu state Housing Board (Amendment) Act, 1977 (President's Act 9 of 1977).] Subject to the provisions of this Act, the Board shall, with the previous approval of the Government, make regulations -(a)fixing the salary and allowances of the Secretary, Housing Board Engineer and other officers and servant, of the Board;(b)fixing the amount and nature of security to be furnished by any officer or servant from whom it may be deemed expedient to require security;(c)for regulating the grant of leave of absence, leave allowances, and acting allowances to the officers and servants of the Board:Provided that a servant of the Central or State Government employed as an officer or servant of the Board shall not be entitled to leave or leave allowances, otherwise than as laid down in the conditions of his service under the Central or State Government relating to transfer to foreign service;(d)[ for establishing and maintaining a provident fund, for compelling the officers and servants who were in the service of the Board on the 5th day of August, 1970 except such of them as opt to receive the pension referred to in clause (f)] [Substituted by section 2(1)(i) or the Tamil Nadu State Housing Board (Amendment) Act, 1977 (President' Act 9 of 1977)] to subscribe to that fund at such rates and subject to such conditions as may be specified in the regulations and for supplementing such subscriptions out of the funds of the Board:Provided that nothing contained in this clause or in clause (f) shall apply to the servants of the Central Government or the State Government in respect of whom contribution is paid under section 150;(e)for determining the conditions under which the officers and servants or any of them shall on retirement receive gratuities or compassionate allowances and the amount of such gratuities and compassionate allowances.(f)[ (i) for fixing the pension in respect of the officers and servants,- [Inserted by section 2(1)(ii), or the Tamil Nadu State Housing Board (Amendment) Act, 1977 (President' Act 9 of 1977).](A)appointed to the service of the Board after the 5th day of August, 1970;(B)who were in the service of the Board on the 5th day of August, 1970 and who opt to be governed by the regulations made under this clause:Provided that the option aforesaid shall be exercised within such period as may be specified by the Government in this behalf and the option once exercised shall be final;(ii)for determining the conditions (including conditions as to payment to a non-contributory provident fund), subject to which the officers and servants referred to in sub-clause (i) shall be entitled to receive pension.](2)[ Any regulation under clause (d) or clause (f) of sub-section (1) may be made so as to be retrospective to any date not earlier than the 5th day of August, 1970.] [Sub-section was inserted by section 2(2) of the Tamil Nadu State Housing Board (Amendment) Act, 1977 (President's Act 9 of 1977).]
