30. Sanction of State Government required to certain statements, rules and orders.
(a)All statements prepared under section 27, so far as they relate to [officers belonging to group A,] [Substituted 'officers carrying a salary of more than one thousand and five hundred rupees per mensem,' by Act No. 23 of 2008, dated 18.9.2008.](b)all rules made under clause (b), clause (c), clause (d), clause (e) or clause (f) of section 28, and(c)all orders passed by the Board [under sub-section (1) of section 29] [Words, figures and brackets substituted for the words and figures 'under section 29' by W.B. Act 43 of 1983.], and relating to any [officers belonging to group A] [Substituted 'officer appointed to hold an office carrying a salary of more than one thousand and five hundred rupees per mensem' by Act No. 23 of 2008, dated 18.9.2008.], except orders granting leave to, [* * * *] [Words 'or suspending,' omitted by W.B. Act 43 of 1983.] any such officer,shall be subject to the previous sanction of the State Government.
