Section 24(1) in The Iron Ore Mines Labour Welfare Cess Rules, 1963
(1)Subject to the provision in the budget and the provisions of rule 25, the [Vice-Chairman] [Substituted, by G.S.R. 1251, dated 27th June, 1968.] of each Advisory Committee may create and fill technical and other posts to assist him in carrying out his duties, may fix the scale of establishment and the salaries and allowances and determine the other conditions of service of officers and staff employed by him including the security to be taken from them:Provided that (i), the salaries and allowances of the staff appointed by the [Vice-Chairman] [Substituted, by G.S.R. 1251, dated 27th June, 1968.] under this rule shall be in accordance with the scales sanctioned by the Central Government for similar post; and (ii) the creation of a post with a maximum salary exceeding Rs. 500 per month shall require the previous sanction of the Central Government.
