Section 12(6) in Rail Land Development Authority (Constitution) Rules, 2007
(6)The Authority shall function with the bare minimum officers and staff required in the efficient discharge of its functions under the Act. [The Authority may periodically] [Substituted 'The Authority shall periodically' by Notification No. G.S.R. 436(E), dated 25.6.2008.] review the levels of employees from Level IV to XI as also the [regular strength] [Substituted 'strength' by Notification No. G.S.R. 436(E), dated 25.6.2008.] of each level in terms of its business and principles of efficiency, but the overall [regular strength] [Substituted 'strength' by Notification No. G.S.R. 436(E), dated 25.6.2008.] of the officers and staff shall not exceed the [regular strength] [Substituted 'strength' by Notification No. G.S.R. 436(E), dated 25.6.2008.] as mentioned under sub rule (1) above, without prior approval of the Central Government.
