Section 3 in Bihar Secretariat Service Rules, 2010
3. Authorised strength.
- (i) The grade wise combined authorized strength shall be according to the strength specified in Annexure-II in respect of subsection (1) of the section-6 of the Act just prior to coming into effect of this Act (dated 04.01.2008) and shall be deemed to be revised automatically according to the creation or abolition or otherwise of posts as may be necessary from time-to-time.(ii)On the basis of sanctioned strength of the service determined under subsection (1), the identification of posts in the different departments as-well-as in the attached offices may be done by the cadre controlling authority through a notification published in the gazette in this regard.
