(8)To vary the details (namely, the rates of pay of particular posts, the number of hands employed, and the period of employment) of the appointment of any temporary establishment employed under them, whatever be the period of their employment, subject to the following conditions :-(a)that the cost of temporary establishment shall not be raised beyond the total amount sanctioned for the establishment by the authority which sanctioned its employment;(b)that where the authority which sanctioned the employment of the temporary establishment is the State Government, the pay of no post shall be raised beyond the limit of minimum of the prescribed scale thereof without the special sanction of the State Government; and that in other cases, the pay of no post shall be raised beyond the limit of sanction enjoyed by the authority which sanctioned the employment of the temporary establishment.(Government Resolution no. 9634-F., dated the 24th July 1915.)
