Section 19(1) in The National Oilseeds And Vegetable Oils Development Board Rules, 1984
(1)The Board may, subject to availability of funds by inclusion of specific budget provision for the purpose, sanction posts as provided for under sub-section (5) of Section 6, if in its opinion such creation of posts is considered necessary for the efficient performance of its functioning :Provided that funds may also be made available for the purpose by savings under an appropriate head of the budget or by re-appropriation with the approval of the Central Government :Provided further that no post carrying a pay or a scale of pay the maximum of which is above Rs. 4500 per mensem subject to the observance of the orders issued by the Central Government from time to time shall be created and appointments made thereto without the previous sanction of the Central Government;Provided also that proposals relating to emoluments structure, namely, adoption of pay scales, allowances and revision thereof and creation of posts above the level specified under rule 18 would need the prior approval of the Central Government.
