Section 11 in Punjab Water Supply and Sewerage Board Act, 1976
11. Appointment of officers and employees of Board.
- The Board may appoint a Secretary, a Chief Engineer, an Accounts Officer and such other officers and employees as it may consider necessary for the efficient performance of its functions :Provided that the Board shall not, without the previous approval of the Government, sanction the creation of a post carrying a monthly salary exceeding one thousand and six hundred rupees or appoint any person to any post the maximum monthly salary of which exceeds five hundred rupees and shall in all such matters abide by the general instructions issued by the Government from time to time :Provided further that in case of emergency -(a)the Managing Member may appoint, temporarily, for a period not exceeding three months, such officers and employees as may in his opinion, be required for the purposes of this Act and the employment of whom for any particular work had not been prohibited by any resolution of the Board; and(b)every appointment made under clause (a) shall be reported by the Managing Member to the Board at its next meeting.
