When the entertainment of a new establishment or a change, temporary or permanent, is proposed in an office, a letter fully explaining the proposals and the conditions which have given rise to them, together with the proposition statement, if necessary under Rule 83 should be submitted to the competent authority. In this letter should be set out inter alia-(i)the present cost, either of the Section or Sections affected, or of the total establishment as the circumstances of the case may indicate to be necessary;(ii)details of the pay of the post or posts and the number of posts which it is proposed to add or modify; and(iii)as accurate an estimate as possible of the extra cost involved.Note 1. - In determining the extra cost, allowance, whether fixed or variable, should be included.Note 2. - The authorities submitted the proposal should take into account any claim to pension that may arise in consequence of their proposal with reference to Rule 113 of the Bihar Pension Rules and certify to that their having done so in their proposals.
