Section 12(3) in Rail Land Development Authority (Constitution) Rules, 2007
(3)The Authority may, from time to time, approach the Central Government with the proposal for [additional regular strength or manpower] [Substituted 'additional manpower' by Notification No. G.S.R. 436(E), dated 25.6.2008.] on the basis of its future business plans, and the same shall be decided upon by the Central Government in terms sub-section (1) of section 4 G of the Act.[Note. - The Authority may, fro time to time, create additional temporary posts on the basis of its future business plans, and the Rail Land Development Authority Board shall decide the same subject to the overall expenditure on manpower including regular strength shall not exceed 2.5% (to be reviewed by Rail Land Development Authority Board annually) of the [average annual budgeted earning as per five year plan including value of assets created.] [Inserted by Notification No. G.S.R. 436(E), dated 25.6.2008.] The tenure/period of these posts shall be decided by the Authority based on the requirement for the life of the projects involved.]
