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[Entire Act]
Union of India - Section
Section 9 in The Indian Administrative Service (Fixation of Cadre Strength) Regulations, 1955
9. [ Jammu & Kashmir] [Notification No. 11031/07/2008-AIS-II(A) dated 12.11.2009]
| Senior Duty Posts under the State Government | 75 | Minimum tenure for posting (in years) | |
| Chief Secretary | 1 | - | |
| Financial Commissioner, Revenue | 1 | 2 | |
| Principal Secretary | 6 | 2 | |
| Chairman, J&K Special Tribunal | 1 | 2 | |
| Principal Secretary to Chief Minister | 1 | 2 | |
| Principal Secretary to Governor | 1 | 2 | |
| Principal Resident Commissioner | 1 | 2 | |
| Commissioner and Secretary to Government | 11 | 2 | |
| Divisional Commissioner | 2 | 2 | |
| Transport Commissioner | 1 | 2 | |
| Chief Electoral Officer | 1 | 2 | |
| Commissioner, Commercial Taxes | 1 | 2 | |
| Excise Commissioner | 1 | 2 | |
| Registrar Cooperative Societies | 1 | 2 | |
| Deputy Commissioners | 22 | 2 | |
| Director, Industries and Commerce | 2 | 2 | |
| Director, Consumer Affairs and Public Distribution | 2 | 2 | |
| Secretaries/Special Secretaries/Additional Secretaries toGovernment | 6 | 2 | |
| Labour Commissioner | 1 | 2 | |
| Settlement Commissioner | 1 | 2 | |
| Additional Deputy Commissioners | 4 | 2 | |
| Additional District Development Commissioners | 7 | 2 | |
| 1. | Total Senior duty Posts | 75 | |
| 2. | Central Deputation Reserve not exceeding 40% of item 1above | 30 | |
| 3. | State Deputation Reserve not exceeding 25% of item 1 above | 18 | |
| 4. | Training Reserve not exceeding 3.5% of item 1 above | 2 | |
| 5. | Leave Reserve and Junior Posts Reserve not exceeding 16.5%of item 1 above | 12 | |
| 6. | Posts to be filled by promotion under Rule 9 of the IndianAdministrative Service(Recruitment) Rules, 1954 not exceeding 50%of item 1,2,3 & 4 | 75 | |
| 7. | Posts to be filled up by Direct Recruitment (Items1+2+3+4+5-6) | 75 | |
| Total Authorized Strength | 150 |