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24. Power to make appointments.- (1) Subject to the provisions of the Schedule for the time being in force sanctioned by a Board under section 23, the power of appointing any person to any post, whether temporary or permanent, shall- (i) the incumbent of which is to be regarded as the Head of a department; or (ii) to which such incumbent is to be appointed; or 2[(iii) the maximum of the pay scale of which (exclusive of allowances) exceeds such amount as the Central Government may, by notification in the Official Gazette, fix;] be exercisable by the Central Government after consultation with the Chairman;] 3[(b) in the case of any other post, be exercisable by the Chairman or by such authority as may be prescribed by regulations:] Provided that no person shall be appointed as a pilot at any port, who is not for the time being authorised by the Central Government under the provisions of the Indian Ports Act to pilot vessels 4[at that or any other port]. (2) The Central Government may, by order, specify any post the incumbent of which shall, for the purposes of this Act, be regarded as the Head of a department.    |
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