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Union of India - Section
Section 23 in The Indian Administrative Service (Fixation of Cadre Strength) Regulations, 1955
23. [ Uttar Pradesh] [Notification No. 11031/05/2010-AIS-II(A) dated 17.05.2010]
| Senior Duty Posts under the State Government | 290 | Minimum Tenure of Posting (in years) | |
| Chief Secretary | 1 | ||
| Chairman, Board of Revenue & Adviser, Land Reforms | 1 | ||
| Chairman, Administrative Tribunal and Chairman, VigilanceCommission | 1 | ||
| Member, Board of Revenue | 2 | ||
| Director General, Training | 1 | ||
| Divisional Commissioners (Agra, Varanasi, Meerut, Lucknow,Allahabad, Kanpur) | 6 | ||
| Principal Secretary to the Government | 10 | ||
| Resident Commissioner, New Delhi | 1 | ||
| Agriculture Production Commissioner | 1 | ||
| Industrial Development Commissioner | 1 | ||
| Social Welfare Commissioner | 1 | ||
| Principal Secretary to Governor | 1 | ||
| Principal Secretary to Chief Minister | 1 | ||
| Director General, State Institute of Rural Development | 1 | ||
| Divisional Commissioners | 11 | ||
| Secretary to Government | 34 | ||
| Secretary to Chief Minister | 2 | ||
| Sales Taxes Commissioner | 1 | ||
| Commissioner of Rural Development | 1 | ||
| Transport Commissioner | 1 | ||
| Registrar, Cooperative Societies | 1 | ||
| Director, Administrative Training Institute | 1 | ||
| Director of Industries | 1 | ||
| Excise Commissioner | 1 | ||
| Director, Handlooms | 1 | ||
| Cane Commissioner | 1 | ||
| Secretary, Board of Revenue | 1 | ||
| Director General, Prisons | 1 | ||
| Director General, Tourisms | 1 | ||
| Labour Commissioner | 1 | ||
| Chairman Administrative Tribunal II | 1 | ||
| Member (Judicial) Board of Revenue | 2 | ||
| Commissioner, Food | 1 | ||
| Entertainment Tax Commissioner | 1 | ||
| Inspector General of Registration & Stamps | 1 | ||
| Commissioner for Consolidation | 1 | ||
| Principal Staff Officer to Chief Secretary | 1 | ||
| Director, Culture | 1 | ||
| District Magistrates | 70 | ||
| Joint Development Commissioner/CDO/Additional/Joint ProjectAdministrator, Area Development | 14 | ||
| Special Secretary to Government | 54 | ||
| Joint Secretary to Government | 30 | ||
| Additional/Joint Labour Commissioner | 1 | ||
| Additional/Joint Director of Industries | 2 | ||
| Additional Registrar, Cooperative Societies | 2 | ||
| Additional Commissioner, Rural Development | 1 | ||
| Additional/Joint Sales Tax. Commissioner | 1 | ||
| Director, Panchayats | 1 | ||
| Director, Information | 1 | ||
| Director, Training & Employment | 1 | ||
| Director, Social Welfare | 1 | ||
| Secretary, Public Service Commission | 1 | ||
| Director, Urban Land Ceiling | 1 | ||
| Relief Commissioner | 1 | ||
| Director, Local Bodies | 1 | ||
| Regional Food Controller | 2 | ||
| Director(Administration), Medical Health & Family Welfare | 1 | ||
| Additional Registrar, Cooperative Societies | 1 | ||
| Deputy Land Reforms Commissioner | 1 | ||
| Director, Bureau of Public Enterprises and Joint/SpecialSecretary to Government | 1 | ||
| Director (Administration), SGPGI | 1 | ||
| Additional Director, Administrative Training Institute | 1 | ||
| Additional Resident Commissioner | 1 | ||
| 1. | Total Senior Duty Posts | 290 | |
| 2. | CDR not exceeding 40% of item 1 above | 116 | |
| 3. | SDR not exceeding 25% of Item 1 above | 73 | |
| 4. | TR not exceeding 3.5% of Item 1 above | 10 | |
| 5. | LR and Junior Posts Reserve not exceeding 16.5% of Item 1above | 48 | |
| 6. | Posts to be filled by promotion under Rule 8 of the IndianAdministrative Service (Recruitment) Rules, 1954 not exceeding33.3% of Item 1,2,3 & 4 above | 163 | |
| 7. | Posts to be filled up by Direct Recruitment (Items1+2+3+4+5-6) | 374 | |
| Total Authorized Strength | 537 |