(1)The authorised strength of the Service shall be according to the strength of the respective grades mentioned in section 4 for the erstwhile joint cadre of assistants just prior to coming into effect of this Act, which shall be notified in the official gazette and shall be deemed to be revised automatically according to creation or abolition of posts or otherwise, as may be necessary from time to time.(2)On the basis of sanctioned strength of the Service determined under sub-section (1) the identification of posts in the government departments as well as in the attached offices may be done by the cadre controlling authority through a notification in this regard.(3)The post or posts in the service may be created or abolished in consultation with the cadre controHing authority.
