(4)(i)The Inspector General may, in case of urgent necessity, sanction the employment of an additional temporary establishment under the powers delegated to him as indicated by any specific orders of the Government:Provided that sufficient budget provision exists or the expenditure for the additional establishment is met by re-appropriation:Provided further that such additional establishment shall not be continued beyond a period of one year without the sanction of the Government.(ii)In case of new posts created by the Government which are not covered in these rules, the Inspector General shall get the duties and functions fixed before the same are filled up.
