Section 3 in The Allahabad High Court Private Secretaries (Conditions of Service) Rules, 2001
3. Strength of Service.
(1)The number of permanent posts in various categories in the cadre of Private Secretaries of the High Court shall be such as may be determined by the Chief Justice from time to time with the approval of the Governor.(2)The ratio between the number of posts in various categories shall be such as prevailing in the corresponding categories of Private Secretaries in the Uttar Pradesh Civil Secretariat.(3)The strength of various categories of posts in the service at the time of the commencement of these rules shall be such as is shown in Schedule-I to these rules.(4)The Chief Justice may, from time to time, with the approval of the Governor, create such temporary posts, as may be considered necessary.(5)The Chief Justice may leave unfilled or may hold in abeyance any vacant post without thereby entitling any person to compensation.Appointment, Promotion and Confirmation
