Section 8(3) in Delegation of Financial Powers Rules, 1978
(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.
