(a)Application for temporary appointments for which the sanction of the Provincial Government is required shall be made by the Deputy Inspector-General at least two months, and in cases of appointments for which the sanction of the Central Government is required, at least four months, before the expiry of the term of sanction.(b)A temporary establishment shall, under no circumstances, be retained beyond the sanctioned period without obtaining fresh sanction and similarly no temporary establishment shall be entertained without first obtaining the sanction of the Provincial Government.
