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State of Assam - Section

Section 12 in Assam State Housing Board Act, 1972

12. Appointment of officers and employees and creation of posts.

(1)The Board shall have such officers and employees as the Board may consider necessary for the efficient performance of its function:Provided that the Board shall not appoint any officer in the scale of pay the maximum of which exceeds one thousand and two hundred rupees a month without obtaining the previous sanction of the State Government.
(2)The Board shall have power to create any post on its establishment:Provided that no new post the scale of pay of which exceeds one thousand nd two hundred rupees per months shall be created by the Board without the previous sanction of the State Government.