Section 18 in The Punjab Town Improvement Act, 1922
18. [ Power of trust to fix number and salaries of its servants. [Added by Punjab Act No. 18 of 1973.]
(1)Subject to the provisions of section 17 and the rules which the State Government may make in this behalf, the trust may, from time to time, employ such other servants on such terms and conditions as it may deem necessary and proper for carrying out its functions under this Act.(2)The power of appointing, promoting and granting leave to such servants and reducing, suspending or dismissing them for misconduct and dispensing with their services for any reason other than misconduct shall be vested in the Chairman.(3)Any servant who is reduced, suspended or dismissed by the Chairman under sub-section (2), may appeal to the trust within a period of thirty days of the date of communication of the order and the decision of the trust on such appeal shall be final."][Provided that in the absence of the Chairman on account of leave or otherwise for a period exceeding fifteen days his powers under this section shall be exercisable by the Deputy Commissioner or by an officer, not below the rank of an Extra Assistant Commissioner, authorised by the Deputy Commissioner in this behalf.] [Proviso Added by Punjab Act No. 7 of 1974.]
