The Board may, from time to time, by order, delegate, subject to such general and special conditions as it may deem fit to impose, the powers of appointment, termination, suspension and dismissal from service of any employee of the National Dairy Development Board,-- (a) who is drawing a salary in such higher grade as may be prescribed, to a whole-time director, and (b) who is drawing a salary in any grade, other than a higher grade prescribed under clause (a) , to such officer of the National Dairy Development Board as it may deem fit: Provided that in relation to employees falling under clause (b) , the Chairman may, if he considers it necessary or expedient so to do, perform the functions of the Board under this section.Open in Lexace · Ask the AI about this section
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