Section 3 in Rail Land Development Authority (Constitution) Rules, 2007
3. First Authority to be nominated by the Central Government.
- The first Authority shall be nominated by the Central Government and those appointed by nomination shall hold office till the appointment and joining of regular incumbent by selection. Initially till such time the Authority is formally constituted, the elements for the post of Vice-Chairman and other Members, in [Higher Administrative Grade or Senior Administrative Grade] [Substituted 'Higher Administrative Grade and Senior Administrative Grade respectively' by Notification No. G.S.R. 538(E), dated 8.8.2007.], could be created as work charged posts chargeable to funds provided for meeting the recurring expenditure of the Authority.
