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Union of India - Section

Section 19 in Rubber Rules, 1955

19. Boards establishment.

- The Board may from time to time Subject to the availability of specific provision in the budget estimate of the Board as sanctioned by the Central Government, sanction such establishment as may, in its opinion, be necessary for the efficient performance of its functions.Provided that no post shall be created without the previous sanction of the Central Government, if the maximum salary of the post exceeds Rs.39,100/- in the Pay Band 3 with the grade pay Rs. 5400/- per month in the case of technical posts and Rs. 39,100/- in the Pay Band 3 with the grade pay Rs. 6,600/- per month in the case of non-technical posts, Subject to observance of the ban orders for creation of posts issued by the Government from time to time;Provided further that in case of exigencies, temporary posts which would need to be created in the interest of the Board and the maximum pay of which does not exceed Rs. 39,100/- in the Pay Band 3 with the grade pay Rs. 5400/- per man sum in the case of technical posts and Rs.39,100/- in the Pay Band 3 with the grade pay Rs. 6,600/- per month in the case of non-technical posts, subject to observance of the ban orders for creation of posts issued by the Government from time to time, may be created by the [Executive Director] [Substituted 'Chairman' by Notification No. G.S.R. 668 (E), dated 4.7.2016 (w.e.f. 1.8.1955).], Subject to certification by the Board, Subsequently;Provided also further that the confirmation to a key post of a direct recruitee who has been identified to that particular post shall be made only with the prior approval of the Central Government.