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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(6) in The Air (Prevention and Control of Pollution) Assam Rules, 1991

(6)Creation and abolition of posts. - The 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 appointment to posts in the pay scale maximum of which is above Rs. 4750 p.m. or as revised by the Government from time to time above the corresponding post of the rank of Executive Engineer, the Board shall obtain prior sanction and approval of the State Government.