Section 22 in The Tripura Courts Stenographers' Service Rules, 1983
22. Constitution of Cadre.
(1)The Gauhati High Court may, after the appointed day, constitute new cadre of the Service by splitting up the existing cadre into two or more cadres.(2)After a new cadre has been constituted under sub-rule (1) provisions of these rules shall apply to such a cadre.
