Section 8(2) in Delegation of Financial Powers Rules, 1978
(2)The Administrative Departments will have powers as prescribed in Annexure-A in the matter of creation of temporary posts whether supported by yardstick or not subject to the following conditions :(i)Specific Budget provision has been made with the concurrence of Finance Department. Availability of funds from savings and re-appropriation should not be treated as specific provision without concurrence of Finance Department.(ii)Provision contained in the Rules of Business shall be observed.(iii)There should be posts of similar character and designation in the establishment for which posts are created on a rate or scale of pay approved by the Finance Department.(iv)The power shall not, except as indicated in items 2 and 3 of Annexure-A, be exercised in respect of any service which is not under the control of the Department exercising the power.
