Section 4(2) in Faridabad Complex (Regulation and Development) Act, 1971
(2)The Chief Administrator may appoint such number of persons as he may deem fit to assist him for carrying out the purposes of this Act :Provided that the creation of posts and appointment of all officers with a minimum salary [Rs.1640] [Substituted by Haryana Act No. 23 of 1988] per mensem or above and the maximum salary of [Rs. 3200] [Substituted by Haryana Act No. 23 of 1988] or above per mensem will be made with the approval of the State Government.
