Section 4(2) in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994
(2)The Board may create such number of posts of officers including the Secretary and other employees as are necessary and appoint persons to such posts on such terms and conditions of service as it may deem fit:Provided that no post equivalent to a post in Group A or Group B in the State Government service shall be created and appointment to such post shall be made by the Board except with the previous approval of the State Government.
