Section 6(3) in The Meghalaya Fiscal Responsibility and Budget Management Act, 2006
(3)Government or the appointing authorities under it shall give appointments only against sanctioned posts and in accordance with the laid down rules, procedures and orders.Explanation. - The appointing authorities under this clause shall include the appointing authorities of the autonomous bodies including Public Sector Undertakings, Companies, Statutory Bodies, Trust, Societies and Cooperative Societies under the State Government.
