Section 10(3) in The Orissa Housing Board Act, 1968
(3)The appointment of the Housing Commissioner, Assistant Housing Commissioners and the Chief Accounts Officer shall be made by the State Government and the appointment of other officers and employees of the Board shall be made by the Board :Provided that the Board shall not appoint any officer in the scale, of pay the maximum of which exceeds five hundred rupees a month without obtaining previous sanction of the State Government.
