Section 14(2) in The Rajasthan Housing Board Act, 1970
(2)The appointments of the Housing Commissioner, Secretary and Chief Accounts Officer shall be made by the Board, subject to the previous approval of the State Government and the appointments of other officers and servants of the Board shall be made by the Board:Provided that the Board shall not appoint any officer in the scale of pay the maximum of which exceeds [one thousand six hundred and fifty] [Substituted by Rajasthan Act 4 of 1978 [2-l-1978].] rupees a month, without obtaining the previous sanction of the State Government.
