Section 21(1) in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983
(1)The Chairman may with the previous approval of the State Government create as many posts of officers and servants as may be necessary, and may appoint officers and servants for administrative or other work of the Tribunal:Provided that appointment to posts other than ministerial posts of Class III and Class IV grades shall not be made by the Chairman without-(i)obtaining previous approval of the State Government; and(ii)following the general instructions issued by the State Government on the subject from time to time.
