Section 8 in The M.P. Water (Prevention and Control of Pollution) Rules, 1975
8. Creation and abolition of posts.
- The State Board may create such posts as it considers necessary for the efficient performance of its functions and may abolish any post, so created :Provided that for the creation of, and appointments to posts, the maximum of the scale of which is above Rs. 1500/- per month the State Board shall obtain prior sanction of the State Government.
