Section 49 in The Himachal Pradesh Town and Country Planning Act, 1977
49. Other officers and servants.
- Every Town and Country Development Authority may appoint such other officers and servants as may be necessary and proper for the efficient discharge of its duties:Provided that no post shall be created save with prior sanction of the State Government:Provided further that the power of appointment shall be subject to such restrictions as the State Government may, from time to time, impose.
