Section 8 in Delegation of Financial Powers Rules, 1978
8. Creation, Extension and Permanency of temporary posts.
(1)The usual practice is to create temporary posts and continue them for one year at a time. This leads to avoidable paper work. Irk several cases, the need for continuance of post can be foreseen at the time of its sanction. In such cases, there should not be any difficulty in sanctioning the posts ab initio for longer period.(2)The Administrative Departments will have powers as prescribed in Annexure-A in the matter of creation of temporary posts whether supported by yardstick or not subject to the following conditions :(i)Specific Budget provision has been made with the concurrence of Finance Department. Availability of funds from savings and re-appropriation should not be treated as specific provision without concurrence of Finance Department.(ii)Provision contained in the Rules of Business shall be observed.(iii)There should be posts of similar character and designation in the establishment for which posts are created on a rate or scale of pay approved by the Finance Department.(iv)The power shall not, except as indicated in items 2 and 3 of Annexure-A, be exercised in respect of any service which is not under the control of the Department exercising the power.(3)All temporary posts will continue until terminated by the orders of the competent authority as prescribed in Finance Department Resolution No. 10806-F., dated the 2nd March 1978 (Annexure-13) For continuance of post which are created for time bound operation and are to be terminated by a specific date or which may have attracted specific comments by the Finance Department in course of Pre-Budget scrutiny, prior concurrence of Finance Department is to be obtained.(4)The Administrative Departments have full powers regarding permanency of temporary posts in their own Departments and in their subordinate officers in accordance with the principles laid down by Government from time to time subject to the condition that such powers shall not be exercised in respect of posts which are to be made permanent before expiry of a period of 3 years or are connected with purely temporary schemes or time bound programmes.(5)[ Creation of a post in a Government Company or undertaking, the maximum pay of which is Rs. 4,100 or more, will require approval of the Government in the Administrative Department. The Administrative Department will take the concurrence of the Finance Department and orders of the Chief Minister through the Minister concerned. Once a post is created, the Government Company would be competent to fill up the post subject to the recruitment policy approved by Government and the Board of Directors] [Substituted by F.D. Notification No. Codes-85-92-38595-F., dated the 7th September 1992.].
