Section 33(1) in The Bihar and Orissa Local Self-Government Act, 1885
(1)[ that [* * *] [Substituted for the original proviso by B. and O. Act 1 of 1923.] any appointment the maximum pay of which amounts to three hundred rupees or more a month shall not be created or abolished without the sanction of the [State] [Substituted by ALO.] Government, and that any increase or reduction in the pay of any such appointment, or the increase of the maximum pay of a sanctioned appointment to an amount exceeding three hundred rupees a month, shall be subject to confirmation by the [State] [Substituted by ALO.] Government;]
