Section 29 in Rail Land Development Authority (Constitution) Rules, 2007
29. Other terms and conditions of the Authority.
(1)Without prejudice to the other provisions of this Act, the Authority shall in the performance of its functions and duties under this Act, be bound by such directions on questions of policy as the Central Government may give in writing from time to time.(2)The vacant posts of the Authority shall continue and shall not lapse by virtue of being vacant unless specifically surrendered.(3)The Authority may, with the approval of the Central Government, create posts in terms of the Annual Man Power Plan formulated and finalised by it.(4)If any question arises in respect of transaction of the business of the Authority, the same shall be decided by the Authority, except where it concerns interpretation of the rules and regulations framed under the Act, in which case it Will be decided by the Central Government.
