32. [ Powers of Appointment, etc., in whom vested] [Section 32 was renumbered as sub-section (1) of that section by W.B. Act 42 of 1983.]. - (1) Subject to any directions contained in any statement prepared under section 30 and any rules made under section 31, and for the time being in force, the power of appointing, promoting and granting leave to officers and servants of the Board, and reducing, suspending or dismissing them for misconduct, and dispensing with their services for any reason other than misconduct, shall be vested -
(a)in the case of officers and servants whose monthly salary does not exceed [seven hundred and fifty rupees] [Words substituted by W.B. Act 42 of 1983.] in the Chairman, and(b)in other cases - in the Board:Provided that any officer or servant in receipt of a monthly salary exceeding [five hundred rupees] [Words substituted by W.B. Act 42 of 1983.] who is reduced, suspended or dismissed by the Chairman may appeal to the Board, whose decision shall be final:[Provided further that the Chairman or the Board, as the case may be, may, with the previous sanction of the State Government, place an officer or servant under suspension where a disciplinary proceeding or a departmental enquiry against the officer or the servant is contemplated or is pending or where a case against such officer or servant in respect of any criminal offence is under investigation] [Proviso and sub-section (2) added by W.B. Act 42 of 1983.].(2)[ Notwithstanding anything contained in sub-section (1), the State Government shall have power to appoint any person who is or has been in the service of the State Government to any post of the Board carrying a monthly salary exceeding one thousand and five hundred rupees] [Proviso and sub-section (2) added by W.B. Act 42 of 1983.]:Provided that the person so appointed shall be under the administrative control of the Chairman.
