Section 12(2) in Rail Land Development Authority (Constitution) Rules, 2007
(2)Initially the elements would be transferred from Indian Railways to man the various posts from level IV to XI in the Authority indicated in sub-rule (1), Level II and III would be operated 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.] for the First Authority and accordingly the required element would be transferred from Indian Railways. Later on, the Authority shall work out the requirement of posts from level IV onwards and come up with proposal for the approval of [Central Government and such posts shall be treated as regular posts] [Substituted 'Central Government' by Notification No. G.S.R. 436(E), dated 25.6.2008.].
