Section 5(1) in The Housing Board, Haryana (Regulations of Business), Regulations, 1980
(1)No section shall without previous consultation with the Finance Section authorise any orders (other than orders pursuant to any general delegation made by the Board) -(a)which immediately or by the consequent repercussions in any manner affect the funds of the Board; or(b)relate to the number, grading or cadre of posts or the emoluments or other conditions of service of posts.
