Section 34(5) in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985
(5)The Civil Surgeon of the district, in consultation with the Director of Health Services, Bihar may decide, from time to time the number of staff of different categories both medical and non medical in each centre depending on the number of addicts registered for treatment, education, after care, rehabilitation and social reintegration, as the case may be.
