Section 5 in The Tripura Courts Stenographers' Service Rules, 1983
5. Authorised strength of the Service.
(1)The authorised permanent strength of the four grades of the service on the appointed day shall be as specified in the Fourth Schedule.(2)The authorised permanent strength may be revised/reviewed from time to time by the Cadre Authority:Provided that the authorised permanent strength specified in the Fourth Schedule shall not be increased except with the previous approval of the State Government.(3)The Cadre Authority may, with the previous approval of the State Government, make temporary addition to the Cadre as found necessary from time to time.(4)The ratio of the posts in Higher Selection Grade, Selection Grade, Senior Grade and Junior Grade of the Service shall be 1 : 2 : 4: 8 respectively.
