9. [ Appointment of officer and other employees] [Amended vide notification No. GSR 1123 dated 12.5.1969].
(1)The Corporation may create such posts as it considers necessary for the efficiency performance of its functions and appoint such officers and other employees thereto as it deemed fir for either on contract for a specific period or on a permanent basis.(2)Every person appointed to a permanent post shall be on probation for a period of one year and no such persons shall be confirmed in that post unless his work was satisfactory during the period of probation.(3)Without prejudice to the provisions of sub-rule (1), the Corporation may appoint officers and other employees-(i)on deputation from Government or from any public sector or private sector undertaking; or(ii)on a short-term basis from among persons who have been superannuated from the service of Government or of any public sector or private sector undertakings, on such terms and conditions as the Corporation may specify:Provided that no person who has attained the age of 58 years shall be appointed to any post carrying a basic pay of Rs. 2,500/- per month and above except with the previous approval of the Central Government.(4)The pay and other terms and conditions of appointment of officers and other employees employed by the Corporation shall not be more advantageous than those obtaining in respect of similar posts in public sector undertakings or other recognized efficient business establishments and organizations.
