Section 4 in Indian Enterprise Development Service Rules, 2019
4. Grades, authorised strength and its review.
(1)The duty posts included in the various Grades of the Service, their number and the pay level in the pay matrix on the commencement of these rules, shall be as specified in the First Schedule:(2)After the commencement of these rules, the authorized strength of the duty posts in various Grades shall be such as may, from time to time, be determined by the Government and the Government may from time to time, make such alteration in the sanctioned strength of duty posts in various grades as it thinks necessary through the established procedure in accordance with the general orders or instructions issued by the Government from time-to-time.(3)The Government may, in consultation with the Commission, include in the Service such other posts (other than those in First Schedule) as may be deemed to be equivalent to the posts included in the First Schedule in status, pay level, and professional context or exclude from the service a duty post included in the said Schedule through the established procedure in accordance with the general orders or instructions issued by the Government from time-to-time.(4)The Government may, from time to time and in consultation with the Commission, appoint an officer to a duty post whose post is included in the Service under sub-rule (3), to the appropriate Grade of the Service in a temporary capacity or in a substantive capacity as it thinks fit subject to the officer possesses minimum qualification prescribed for the service and fix his seniority in that Grade in accordance with the general orders or instructions issued by the Government from time to time.
