Section 23(3) in Haryana Service of Engineers, Group A, Irrigation and Water Resource Department Act, 2010
(3)deputation posts [these shall be equivalent to the number of officers on deputation, whether in the State or outside, on the first day of January];(b)to the total of items (1), (2) and (3) (to be called 'X'), further add seven and a half percent of 'X' as leave reserves (the total thus arrived to be called 'Y');(c)the cadre strength shall, for the year in question be 'Y' minus fifteen per cent of 'Y' calculated to the nearest whole number. The balance of 'Y' minus cadre posts as calculated above shall represent ex-cadre posts:Provided that -(i)the number of cadres posts for the year in no case be less than the number of officers confirmed against such posts;(ii)where as a result of the application of clause (i) of the proviso, the number of senior cadre posts becomes larger than the number worked out, the excess number shall be reduced as and when confirmed officers retire, or leave the Service otherwise;(iii)the number of ex-cadre senior posts corresponding to the excess number, if any arrived at under clause (i), shall be reduced.Explanation. - The Government shall not appoint officers against ex-cadre posts except to the extent that divisional or higher posts exist at any given time;(d)of the senior posts thus determined, the number of cadre posts of Superintending Engineers and above shall be determined from time to time by the Government in consultation with the Finance Department. All other senior cadres posts shall be in the rank of Executive Engineer:Provided that there may be ex-cadre posts of Executive Engineer or of higher ranks depending upon the actual requirements of the Department.
