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Union of India - Section
Section 16 in The Indian Administrative Service (Fixation of Cadre Strength) Regulations, 1955
16. [ Nagaland] [Substituted by Notification No. G.S.R. 1021(E), dated 30.12.2015.]
| Senior Duty Posts under the State Government | 52 | |
| Chief Secretary to the Government | 1 | |
| Additional Chief Secretary | 2 | |
| Principal Secretary | 6 | |
| Commissioner | 1 | |
| Director, Administrative Training Institute | 1 | |
| Commissioner, Commercial Taxes | 1 | |
| Resident Commissioner, New Delhi | 1 | |
| Commissioner & Secretary | 5 | |
| Home Commissioner | 1 | |
| Finance Commissioner | 1 | |
| Development Commissioner | 1 | |
| Agriculture Production Commissioner | 1 | |
| Commissioner & Secretary, Personnel & AdministrativeReforms | 1 | |
| Secretary to Government | 11 | |
| Director | 1 | |
| Principal Director, School Education | 1 | |
| Deputy Commissioner | 11 | |
| Additional Deputy Commissioner | 5 | |
| 1. | Total Senior Duty Posts | 52 |
| 2. | Central Deputation Reserve not exceeding 40% of item 1 above | 20 |
| 3. | State Deputation Reserve not exceeding 25% of item 1 above | 13 |
| 4. | Training Reserve not exceeding 3.5% of item 1 above | 01 |
| 5. | Leave Reserve and Junior Posts Reserve not exceeding 16.5% ofitem 1 above | 08 |
| 6. | Posts to be filled by promotion under Rule 8 of The IndianAdministrative Service (Recruitment) Rules, 1954 not exceeding 331/3% of item 1, 2, 3 & 4 | 28 |
| 7. | Posts to be filled up by Direct Recruitment (Items1+2+3+4+5-6) | 66 |
| Total Authorised Strength | 94 |