33. Sanction of State Government required to certain statements, rules and orders. -
(a)All statements prepared under section 30, so far as they relate to officers carrying a salary of more than one thousand rupees per mensem.(b)all rules made under [clause (6), clause (c), clause (d), clause (e) or clause (f)] [Substituted by W.B. Act 32 of 1955.] of section 31, and(c)all orders passed by the Board under [sub-section (1) of section 32] [Substituted by W.B. Act 42 of 1983.], and relating to any officer appointed to hold an office carrying a salary of more than [one thousand and five hundred rupees] [Substituted by W.B. Act 42 of 1983.] per mensem, except orders granting leave to, [* * * *] [Words omitted W.B. Act 42 of 1983.], any such officer,shall be subject to the previous sanction of the [State Government] [Substituted by the Adaptation of Laws Order, 1950.],
