Section 15(1) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
(1)The Board may create such of posts as it considers necessary for the efficient performance of its functions, make appointments to such posts and may abolish any post so created; provided that for the creation of a post, the maximum of the scale of which is above Rs. 1,500 (Rupees one thousand five five hundred only) per month, the Board shall obtain prior sanction of the Government.
