Section 4 in Faridabad Complex (Regulation and Development) Act, 1971
4. Appointment of officers.
(1)The State Government shall, by notification in the Official Gazette, appoint Chief Administrator to exercise the powers and to perform the functions assigned to him under this Act.(2)The Chief Administrator may appoint such number of persons as he may deem fit to assist him for carrying out the purposes of this Act :Provided that the creation of posts and appointment of all officers with a minimum salary [Rs.1640] [Substituted by Haryana Act No. 23 of 1988] per mensem or above and the maximum salary of [Rs. 3200] [Substituted by Haryana Act No. 23 of 1988] or above per mensem will be made with the approval of the State Government.
