33. Sanction of State Government required to certain statements, rules and orders. - (a) All statements prepared under section 30, so far as they relate to officers carrying a salary of more than one thousand rupees per mensem.
(b)all rules made under [clause (6), clause (c), clause (d), clause (e) or clause (f)] of section 31, and(c)all orders passed by the Board under [sub-section (1) of section 32], and relating to any officer appointed to hold an office carrying a salary of more than [one thousand and five hundred rupees] per mensem, except orders granting leave to, [* * * *], any such officer,shall be subject to the previous sanction of the [State Government],
