.-Notwithstanding anything contained in section 23, the power to create any post, whether temporary or permanent, shall,-(a)in the case of a post the holder of which is to be regarded as the Head of a department or in the case of a post the maximum of the pay scale of which (exclusive of allowances) ][exceeds such amount as the Central Government may, by notification in the Official Gazette, fix, be exercisable by that Government;] [ Substituted by Act 17 of 1982, Section 9, for " exceeds two thousand rupees, be exercisable by the Central Government;" (w.e.f. 31.5.1982).](b)[ in the case of a post other than a post referred to in clause (a), the maximum of the pay scale of which exceeds such amount as the Central Government may, from time to time, by order fix in this behalf, or where no such amount has been fixed, is not less than one thousand rupees, be exercisable by the Board with the previous sanction of the Central Government; [Substituted by Act 29 of 1974, Section 12, for Section 27 (w.e.f. 1.2.1975). ](c)in the case of any other post, be exercisable by the Chairman.]
